RAJJAN Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard Mr. Sunil Kumar Singh, learned counsel for the surviving appellant Nos. 1, 2, and 4, 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. 7/9/1983 passed by Special Judge, Additional Sessions Judge, Azamgarh in Sessions Trial No. 289 of 1982 convicting the appellants Rajjan, Purshottam and Chander under Sec. 324 IPC and sentencing each of them to R.I. for a period of 3 years, and one year's R.I. under Sec. 148 IPC and six months' R.I. under Sec. 323/149 IPC while appellant Brijbhan, Ram Nayan, Jawahar, Ramdhari, Ram Lakhan, Rajdeo and Sukkhu are sentenced to one year's R.I. under Sec. 147 IPC, two years' R.I. under Sec. 324/149 IPC and six months R.I. under Sec. 323/149 IPC, all the sentences shall run concurrently.

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