INDRA DEO Vs. STATE OF U.P.

JUDGEMENT

(1.) Mr. P.C. Srivastava, learned Advocate appeared on bahalf of appellants and Mr. Chandra Jeet Yadav appeared on behalf of State.

(2.) We have heard the learned counsel for the parties and judgment was reserved on 2nd November, 2016.

(3.) The instant criminal appeal has been preferred by 7 appellants namely Indradeo, Chaturi, Mathuri, Durg Vijay, Ram Nayan and Ram Achal and 7th Dukhi Pasi against the impugned judgment of conviction and sentence dated 1.2.1984 passed by Additional Sessions Judge/Special Judge, Azamgarh in Session Trial No. 162 of 1982 arising out of case crime no. 248 of 1979 registered under Sections 147, 148, 149, 307, 452, 324 IPC at Police Station Ahiraula, District Azamgarh. The place of occurrence has been resident of deceased Mangaru situated in Village Belwa, Bishunpur, PS Ahiraula, District Azamgarh. The distance from Police is about 7 Kilometer. The occurrence took place in the intervening night of 22nd/23rd October, 1979 at 11:30 PM. The first information report was lodged and registered by Bishun Dayal s/o Mangaru (deceased) against all the seven appellants.