DHANPAT Vs. STATE OF U P

JUDGEMENT

(1.) This is an appeal against the judgment and order dated 16.3 1978 passed by Sri M.N. Asthana, the then Hnd AddI. Sessions Judge, Banda by which he has convicted Dhanpat, Jagdeo, Pancha and Ram Pal appellants under sections 147, 364 and 302, I.P.C. and has sentenced each of them to undergo one year's R.I. 7 years R.I. and life imprisonment respectively thereunder and has convicted Birja and Yadu Nandan under sections 148, 364 and 302, I.P.C. and has sentenced each of them to undergo of years R.I. 7 years R.I. and imprisonment for life respectively thereunder.

(2.) Dhanpat, Jagdeo and Birja appellants are real brothers, Ram Pal and Yadu Nandan appellants are their nephews, and Pancha appelant is their cousin.

(3.) On account of a consolidation case etc. there was an old enmity between Jagmohan deceased on one hand and Dhanpat and Jagdeo appellants on the other.