RAM LAL Vs. STATE OF U P

JUDGEMENT

(1.) Two brothers Ram Lal and Mewa Lal sons of Lakkhi filed Criminal Appeal No. 886 of 1981 against the judgment and order dated 23.4.1081 passed by Sri S.L. Adarsh, the then Additional Sessions Judge, Allahabad in ST. No. 72 of 1980. Criminal Appeal No. 1042 of 198(sic) was filed by, third accused Bankay Lal against the aforesaid judgment and order-dated 23.4.1981. All the three appellants were convicted under Section 325 read with Section 34 I.P.C. and were sentenced to suffer rigorous imprisonment for a period of five years. Accused Mewa Lal and Ram Lal were further found guilty under Section 323 of Penal Code and each of them was ordered to undergo rigorous imprisonment for a period of six months, Accused Bankay Lal was convicted under Section 323 read with Section 34 I.P.C and was sentenced to suffer rigorous imprisonment for a period of six months. All the sentences of each accused were directed to run concurrently.

(2.) Since both the appeals have arisen out of a common judgment dated 23.4.1981, they were heard together and are being disposed of by a common judgment.

(3.) Appellant Ram Lal son of Lakkhi Pass expired during pendency of this appeal.