VED RAM Vs. STATE OF U P

JUDGEMENT

(1.) Appeal in respect of appellant Nos. 1 and 2 stands abated vide order dated 1.2.2007. Appeal in respect of appellant No. 3 also stood abated on 5.10.2009 after receipt of report of Chief Judicial Magistrate, Etah.

(2.) The instant appeal was preferred against judgment and order dated 9.12.1980 passed by IIIrd Additional Sessions Judge, Etah, in Session Trial No. 414 of 1978 whereby appellants were convicted and sentenced to undergo one year R.I. under Section 147, I.P.C., six months R.I. under Section 323 read with Section 149, I.P.C. and four years R.I. under Section 307 read with Section 149, I.P.C. All the sentences were directed to run concurrently.

(3.) The occurrence is alleged to have taken place on 1.8.1977 at 10:00 a.m. in village Nagla Tulsi, hamlet Jakha, Police Station Amapur, District Etah. First information report was lodged by Komal, PW-1 at Police Station Amapur, District Etah, on the same day at 13:15 Hours. There are two injured namely Komal PW- 1 and Sita Ram PW-2. All the appellants who preferred this appeal, were named in the first information report.