KRIPA RAM AND OTHERS Vs. STATE

JUDGEMENT

(1.) During the pendency of this appeal,appellant No.1, Kripa Ram has passed away. Therefore, the appeal filed by appellant No.1, Kripa Ram has been abated against him and the appeal survives against rest appellants.

(2.) Heard Shri Salil Kumar Srivastava, learned counsel for appellants 2,3,4,6,7 and 8, Shri Narendra Gupta, learned counsel for appellant no. 5, learned AGA and perused the record.

(3.) This criminal appeal has been preferred against the judgment and order dated 30.09.1997 passed by II Additional Sessions Judge, Bahraich in Sessions Trial No. 185 of 1994 relating to case crime no. 91 of 1993 under sections 147,148,149,307,504,506 and 323 Indian Penal Code (For short IPC), police station-Gilaula, District-Bahraich (now District Shrawasti), whereby the appellants have been convicted and sentenced for the offences punishable under section 147 with rigorous imprisonment of six months, under section 148 IPC with rigorous imprisonment of one year, under section 325/149 IPC with rigorous imprisonment of two years and a fine of Rs. 2000/- and under section 307/149 with rigorous imprisonment of seven years and a fine of Rs. 3000/-.