DEVENDRA KUMAR Vs. STATE OF U.P.

JUDGEMENT

(1.) Criminal Appeal No.2696 of 1981 has been preferred against the judgment and order dtd. 19/11/1981 passed by VIIth Additional Sessions Judge, (Non- Metropolitan Area) Kanpur Nagar in S.T. No.75 of 1977 and S.T. No.304 of 1977, and Criminal Appeal No.660 of 1984 arose out of judgment and order dtd. 18/1/1984 passed in S.T. No.75 of 1977, in both the session trials. All the nine appellants have been convicted for charge under Sec. 147, 148, 302/149, 325/149 and 323/149 IPC, P.S. Derapur, Kanpur.

(2.) In S.T. No. 75 of 1977 appellant Devendra Kumar alias Jhunna, Jia Lal alias Dadu, Avdhesh and Smt. Ram Piari and in S.T. No.304/1977 accused Ram Pratap, Bhuneshwar, Bhanu Pratap alias Laluna, Shiv Das and Krishna Kumar alias Chuttan were sentenced to undergo imprisonment for life for charge under Sec. 302/149 IPC. They were also found guilty for charge under Sec. 325/149 Cr.P.C., for which they were sentenced to one year's rigorous imprisonment. They were further sentenced to six months rigorous imprisonment under Sec. 323/149 IPC. Accused Devendra Kumar alias Jhunna, Shiv Das, Krishan Kumar Chuttan were sentenced to one years rigorous imprisonment for charge under Sec. 147 IPC and accused Ram Pratap, Avdhesh, Bhunesh, Dadu and Lalauna were sentenced to one years rigorous imprisonment under Sec. 148 IPC.

(3.) Accused Smt. Ram Piyari was sentenced to life imprisonment for charge under Sec. 302/149 IPC, one year simple imprisonment for charge under Sec. 325/149 IPC, six months imprisonment for charge under Sec. 323/149 IPC and one year simple imprisonment for charge under Sec. 147 IPC. All the sentences were directed to run concurrently.