CHAKKHAN AND OTHERS Vs. STATE

JUDGEMENT

(1.) Learned counsel for the appellants has produced copy of the compromise deed, which is taken on record and the same shall form part of the record.

(2.) By way of the instant appeal, challenge has been made to the validity and sustainability of the judgment and order of conviction dated 03.03.1987 passed by IV Additional Sessions Judge, Varanasi, in Session Trial No.38 of 1984 State Vs. Chakkhan @ Sudershan and others, arising out of Case Crime No.308 of 1981 under Sections 147, 325/149 and 323 IPC, Police Station- Rohania, District- Varanasi, whereby appellants have been sentenced to two years rigorous imprisonment under Section 147 IPC, three years rigorous imprisonment coupled with fine Rs.500/- each under Section 325/149 IPC, in default of payment of fine, additional six months rigorous imprisonment and one year rigorous imprisonment under Section 323 IPC. Sentence to run concurrently.

(3.) Heard Sri S.K. Upadhyay, learned counsel for the appellants, Sri Sunil Kumar Upadhyay, learned counsel for the informant, learned AGA for the State and perused the record.