MAHESH & OTHERS Vs. STATE OF U P

JUDGEMENT

(1.) Heard learned counsel for the appellants and learned A. G. A. for the State of U. P.

(2.) Under assail in this appeal is the judgment and order dated 5.11.1982 passed by the IIIrd Additional Sessions Judge, Sitapur in Sessions Trial No.283 of 1981 (State v. Mahesh and others) under Section 147, 148, 149, 302 IPC arising out of Case Crime No.270 of 1980 whereby accused Mahesh, Sipahi Lal, Sunder, Laljee and Lallu have been convicted for the offence u/s 302 read with Section 149 IPC. Accused Mahesh has also been convicted for the offence u/s 147 IPC. Accused Sipahi Lal, Sunder, Laljee and Lallu have further been convicted for the offence u/s 148 IPC and all the accused-appellants have been sentenced to imprisonment for life u/s 302 IPC. Accused Mahesh has been sentenced to six months R. I. for the offence u/s 147 IPC. Accused Sipahi Lal, Sunder, Laljee and Lallu have been sentenced to R. I. of one year for the offence u/s 148 IPC. Being aggrieved by the aforesaid judgment and order, the instant appeal is before this court.

(3.) Accused Mewalal has been acquitted for the offence u/s 147, 148, 302 IPC giving the benefit of reasonable doubt.