JASWANT SINGH Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard Sri Amar Nath Tewari assisted by Sri Rajesh Kumar Srivastava learned Counsel for the appellant No. 2, Lal Singh and Sri Ashok Kumar Mishra assisted by Sri R.P. Sinha, learned Counsel for the appellant Nos. 3 and 4, Balwant Singh and Dharampal Singh, Sri Manvendra Singh, learned Counsel for the informant and Sri H.M.B. Sinha, learned A.G.A. for the State.

(2.) This appeal has been preferred by appellants-Jaswant Singh, Lal Singh, Balwant Singh sons of Raghuraj Singh and Dharampal Singh, Ajgar Singh sons of Ram Das against the judgment and order dated 9.1.1987 passed by 5th Additional Sessions Judge, Fatehpur in S.T. No. 103 of 1985 (State v. Jaswant Singh) convicting and sentencing the appellant Nos. 1 to 4 to imprisonment for life under sections 302/149 I.P.C., 5 years R.I. under section 307/149 LP.C., 1 year R.I. under section 148 I.P.C., 2 years R.I. under section 324/149 I.P.C. and six months R.I. under section 323/149 I.P.C. Appellant-Ajgar Singh was further convicted and sentenced six months R.I. under section 147 I.P.C.

(3.) Jaswant Singh A-1 and Ajgar Singh A-5 died during the pendency of this appeal and this appeal qua Jaswant Singh A-l and Ajgar Singh A-5 was dismissed as abated by order dated 29.5.2018 passed by another Co-ordinate Bench of this Court.