RAM CHANDRA Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard Sri Pawan Kumar Dubey, learned counsel for the surviving appellant nos. 4 and 6, namely, Gaya Singh and Ram Milan and Shri Ghanshyam, learned AGA for the State.

(2.) By way of this appeal appellants have challenged their conviction under Sec. 302/149, 147 IPC and their sentence for imprisonment for life under Sec. 302/149 IPC and rigorous imprisonment for one year under Sec. 147 IPC by the learned 7th Additional Sessions Judge, Shahjahanpur in Session Trial No. 428 of 1983.

(3.) The prosecution case in brief is that one Ram Singh gave an oral report to the police station Jalalabad that one Jhabbu father-in-law of Rishi Pal was murdered six years ago and his father Pothi Singh was implicated in that case of murder and he had been acquitted by the Court and at that time Kalyan, Ram Chandra, Ram Pal and Ram Milan who were with his father at that time had changed their side at the time of election of Pradhanship and had joined the other party.