RAM PIYARE Vs. THE STATE

JUDGEMENT

(1.) Mr. Shiv Shanker Singh, learned counsel for the appellant and Mr. Umesh Verma, learned Additional Government Advocate were heard.

(2.) Under Challenge in the instant criminal appeal is the judgment and order dated 31.03.1982 passed by learned V Additional Sessions Judge, Lucknow, in Sessions Trial No. 92 of 1975, arising out of Case Crime No. 526 of 1974, Police Station Krishna Nagar, District Lucknow under Ss. 148, 302/149, 307/149 IPC whereby the appellant Ram Piyare @ Piyare was convicted for the offence under Sec. 302/149 IPC and was sentenced to undergo imprisonment for life and for the offence under Sec. 307/149 IPC he was sentenced to undergo rigorous imprisonment for a period of seven years and for the offence under Sec. 148 IPC he was sentenced to undergo rigorous imprisonment for a period of two years. All the sentences were directed to run concurrently.

(3.) However, by the same judgment co -accused persons namely Heera Lal, Sant Prasad and Amar Nath were acquitted of the charges levelled against them.