MANI RAM Vs. STATE OF U.P.

JUDGEMENT

(1.) These appeals have been filed against the judgment of conviction and order of sentence dated 27.01.1982 passed by IIIrd Additional Sessions Judge, Hardoi in Sessions Trial No. 185 of 1981, whereby and where under he convicted all the appellants under Section 302/34 of the I.P.C. and sentenced them to undergo imprisonment for life.

(2.) Since, the above appeals arose from the same judgment passed in the above Sessions Trial, thus, they are heard together and disposed of by this judgment.

(3.) The case of prosecution in brief is that on 01.01.1981 at about 11:00 A.M. uncle of the informant namely Shanker (deceased) had gone to his field for bringing green fodder (Chara). As soon as he reached there, appellants armed with Bhala and Lathi reached there and started abusing him. When the deceased forbid them from abusing, they exhorted themselves for breaking the hands and legs of deceased and started assaulting him with the weapons carried by them. It is submitted that the informant and other witnesses present near the place of occurrence, challenged the appellants then they fled away. It is further submitted that the uncle of informant received several injuries caused by Bhala and Lathi. Thereafter, the deceased was brought to the police Station, where First Information Report was lodged.