TILAK Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard Sri Amar Bahadur Maurya, learned counsel for the appellants, Mr. Ratan Singh learned A.G.A.-I for the State and perused the record.

(2.) This appeal has been preferred against the judgment and order dtd. 26/4/1989 passed by V Additional Sessions Judge, Budaun, in Sessions Trial No. 272 of 1987 (State v. Rameshwar and others), convicting the appellant Tilak under Sec. 324/149 IPC and under Sec. 147 IPC and sentencing to him 03 years R.I. and 02 years R.I. respectively but instead of sending to him jail. Further convicting the appellant Rameshwar under Sec. under Ss. 324/149 IPC and under Sec. 148 IPC and sentencing to 03 years R.I. and 03 years R.I. respectively. Further convicting the appellant Ganga Sahai, Shri Pal, Data Ram, Tej Pal, Jamadar, Soran and Ratan Lal under Sec. 324/149 IPC and under Sec. 147 IPC and sentencing them to 03 years RI and 02 years R.I. respectively.

(3.) Today, the present Criminal Appeal is listed under the category of oldest pending cases in this High Court for priority basis.