AMAR SINGH Vs. STATE OF U.P.

JUDGEMENT

(1.) This criminal appeal has been preferred by the convicts, to wit, Amar Singh, Prakash @ Om Prakash, Hardayal, Bahori and Biri Singh, against the judgment and order passed by Mr. Jaswant Singh, the then Ist Additional Sessions Judge, Mathura dtd. 22/12/1987 in Sessions Trial No. 166 of 1986, State v. Amar Singh and Others (arising out of Case Crime No. 196 of 1985), under Sec. 396 IPC, Police Station Goverdhan, District Mathura.

(2.) By the impugned judgment and order, the learned Additional Sessions Judge, Mathura, has convicted the appellants for an offence punishable under Sec. 396 IPC and sentenced them to suffer rigorous imprisonment for life. Aggrieved by the judgment and order dtd. 22/12/1987, the appellants have preferred this appeal.

(3.) The prosecution case, in brief, is that on the basis of a written report dtd. 11/11/1985 (Exhibit Ka-1) submitted by the informant Tika Ram (PW-1), a First Information Report dtd. 11/11/1985 (Exhibit Ka- 11) was registered as Case Crime No. 196 of 1985, under Sec. 396 IPC, at Police Station Goverdhan, District Mathura, against six nominated accused, which includes the appellants and six unnamed men.