BUJJHA Vs. STATE OF UTTAR PRADESH

JUDGEMENT

(1.) This criminal appeal has been preferred by Bujjha, Sukkhu, Banshraj, Prasad, Ram Karan and Manna alias Bhan against the judgment and order of Sri Rajeshwari Prasad, III Additional Sessions Judge, Azamgarh dt. 28-9-1977 passed in S. T. No. 327 of 1975 convicting and sentencing the appellants as follows :

(2.) All the sentences of each of the appellants were ordered to run concurrently.

(3.) The prosecution case is that in village Dewait, P .C. Gambhirpur, District Azamgarh the house of Budhai complainant, P. W.6 on the one hand and that of Bujjha appellant on the other are situate near each other while the house of other three appellants Ram Karan, Prasad and Munna alias Bhan is situate close towards north east of the house of Bujja appellant. It is alleged that Baljore and Bujjha were cousins. Banshraj and Sukkhu appellants are sons of Bujjha appellant. Prasad, Ram Karan and Munna alias Bhan are sons of Baljore. In this way all the appellants are related to each other. On the other hand the family of Budhai complainant consisted of his wife Gujrati, his son Jauhori P.W.1, the deceased son Mool Chand and a daughter Gilasia.