(1.) -These appeals and revision noted above have been instituted against the judgment and sentence dated 10.4.1991 passed by Vth Addl. District and Sessions Judge, Meerut in Session Trial No. 98 of 1989, State v. Anil, Sunil, Yashpal, Vikram and Smt. Dharamviri, under Section 147/148/302/324/307, I.P.C., P. S. Kankarkhera district Meerut, Crime No. 348 of 1988 whereby the learned Addl. Sessions Judge has convicted appellant-Anil under Section 148/302, 324 read with 149, I.P.C. and sentenced him to one year rigorous imprisonment under Section 148, I.P.C., life imprisonment under Section 302, I.P.C. and one year rigorous imprisonment under Section 324 read with 149, I.P.C. All the sentences were made concurrent. He further convicted the appellant-Sunil in offence under Section 148/324, I.P.C. and instead of sentencing him he released him on probation of good conduct for a period of 6 months. The learned Addl. Sessions Judge has acquitted the accused-Vikram, Yashpal and Smt. Dharamviri from offence under Sections 147/148/ 302/324 read with 149, I.P.C.
(2.) FEELING aggrieved with the judgment and sentence the accused-Anil has preferred this appeal. The Government has also preferred Government appeal against the acquittal of three accused persons and probation granted to accused-Sunil. The complainant has also preferred the revision against the same.
(3.) ACCORDING to the opinion of doctor the death was caused due to shock and haemorrhage as a result of injuries sustained.