NANNU SINGH Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard learned counsel for the surviving appellant No. 4 Ram Singh, Mr. Ratan Singh, learned A.G.A.-I for the State and perused the record.

(2.) This appeal under Sec. 374 Cr.P.C. has been preferred against the judgment and order dtd. 17/7/1987 passed by Special Judge (E.C. Act) Etah in S.T. No. 157 of 1986 convicting and sentencing the appellant Nos. 1 to 6 under Sec. 147 IPC to undergo for 6 months R.I. and accused Todi Singh and Bhopal to undergo R.I. for one year u/s 323 IPC and Nannu Singh, Yad Ram, Ram Singh and Kundan Singh to undergo for a period of 1 year R.I. under Sec. 323/149 IPC accused Yad Ram, to undergo for 3 years R.I. under Sec. 325 IPC and accused Nannu Singh, Todi Singh, Ram Singh, Bhopal and Kundan Singh to undergo for a period of three years R.I. under Sec. 325 read with Sec. 149 IPC and accused Nanu Singh to undergo for a period of 5 years R.I. under Sec. 304 IPC.

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