GAU LAL & ANOTHER Vs. STATE

JUDGEMENT

(1.) The instant criminal appeal filed on behalf of the appellants Gau Lal alias Bela and Ram Kripal alias Kripal and connected Criminal Appeal No. 366/84 filed on behalf of appellants Jhallu alias Sheo Kumar, Mohan alias Man Mohan, both sons of Binda, Puran s/o Sheo Narain, Shiv Mangal alias Karahwa s/o Shiv Mohan alias Punjab, Bachchi Lal alias Bachchiwa s/o Ranjit, Binda s/o Kalkaunar, Bachcha alias Indra Pal s/o Puran, Koda s/o Badri Kachhi have been preferred against the impugned judgment and order of conviction and sentence dated 2.2.84 passed by IIIrd Additional Sessions Judge, Banda in S.T. No.74 of 1983, arising out of Case Crime No. 60 of 82, under Sections 147, 148, 149, 302, 323 IPC, P.S. Marka, District Banda, convicting and sentencing the appellant Ram Kripal alias Kripal and Gau Lal under sections 148, 302, 302/149, 325/149, 323/149 for one year, life imprisonment, life imprisonment, two years and six months R.I., respectively and rest of the appellants under sections 147, 302/149, 325/149, 323/149 I.P.C., for one year, life imprisonment, two years and six month's R.I. respectively. The accused-appellant Koda was convicted under section 109/302 I.P.C. for life imprisonment and further direction was that all the sentences would run concurrently.

(2.) The present appeal was admitted in February, 1984 and subsequently the prayer for bail was allowed on 13.3.1984. The connected Criminal Appeal No. 366/84 was admitted and prayer for bail was allowed on 6.2.1984.

(3.) During pendency of the appeal, the appellants in connected appeal, namely, Shiv Mangal alias Karahwa s/o Shiv Mohan alias Punjab, Binda s/o Kalkaunar, Koda s/o Badri Kachhi have died, hence, the appeal in respect of them stood abated vide order dated 2.8.2016.