MAHARAJ SINGH Vs. STATE

JUDGEMENT

(1.) Heard Sri Upendra Upadhyay, learned counsel for the appellants; Sri Prem Shankar Prasad, learned AGA for State-respondent and perused the trial court record and judgement & order passed by the trial court.

(2.) This criminal appeal has been preferred against the judgment and order dtd. 31/3/1984 passed by Additional Sessions Judge, Etah, in Criminal Sessions Trial No.441 of 1982, connected with Sessions Trial No.479 of 1982, convicting and sentencing the appellants under Ss. 302/149 IPC for life imprisonment and fine of Rs.2000.00 each and in default of payment of fine to undergo one year additional simple imprisonment; under Sec. 148 IPC for a period of one year rigorous imprisonment each; under Sec. 452 IPC for a period of three years rigorous imprisonment each; under Sec. 323 IPC read with Sec. 149 IPC for a period of one year rigorous imprisonment each. All the sentences shall run concurrently.

(3.) During the pendency of this appeal, all the appellants except appellant no.5, Jahar Singh, have died. Thus appeal has been heard and being decided only regarding appellant no.5, Jahar Singh.