GAJJU Vs. STATE OF U.P.

JUDGEMENT

(1.) Both the aforesaid appeals arise from a common judgment and order of the trial Court rendered in respect of the same criminal case, therefore, with the consent of learned counsel for the parties both the appeals have been heard together and are being decided by this common judgment.

(2.) All the eight appellants (Gajju, Shyam Lal, Jhinguri and Sadhu appellants in Criminal Appeal No. 1310 of 1982, and Lal Bahadur, Girand, Dhanpal and Vijendra appellants in Criminal Appeal No. 1189 of 1982) are convicted for commission of the offence under Sections 302, 307, 148 and 149 of the Indian Penal Code1 in respect of murder of seven persons in a village on the same day within a short span of time.

(3.) The trial Court vide its impugned judgment and order dated 30 th April, 1982 has found them guilty in S.T. No. 46 of 1981 and accordingly convicted and sentenced them separately in the aforesaid sections to undergo imprisonment for life under Section 302 IPC read with Section 149 IPC, three years rigorous imprisonment under Section 307 IPC read with Section 149 and two years' rigorous imprisonment under Section 148 IPC, but all the sentences have been directed to run concurrently.