BHAGGOO AND OTHERS Vs. STATE OF U P

JUDGEMENT

(1.) Heard Sri R.K. Singh, learned Senior Counsel assisted by Sri Tripurari Pal and Sri J.K. Upadhyay learned A.G.A. for the State, considered the written submission of the appellants and perused the material on record.

(2.) This appeal has been filed against the judgement and order dated 07.03.1986 passed in Session Trial No.396 of 1984 (State vs. Bhaggoo and others), Police Station Usehat, District Budaun by which learned Special Judge (E.C. Act), Budaun has convicted the appellants-accused Bhaggoo, Dodhey, Dharam Singh, Atar Singh, Puttoo, Satyapal, Navrang and Ramphal and sentenced to undergo two years rigorous imprisonment under Section 148 of I.P.C., 6 months rigorous imprisonment under Section 323/149 of I.P.C. and life imprisonment under Section 302/149 of I.P.C. Accused Roshan has been sentenced to undergo one year's rigorous imprisonment under Section 147 of I.P.C., 6 months rigorous imprisonment under Section 323/149 of I.P.C. and imprisonment for life under Section 302 I.P.C. It has been also directed that all the sentences shall run concurrently.

(3.) Appeal qua appellant no.1 (Bhaggoo), appellant no.2 (Dodhey), appellant no.3 (Dharam), appellant no.4 (Navrang) and appellant no.9 (Roshan) have been dismissed as abated vide order dated 23.04.2019. Hence, this appeal remain for consideration against appellant no.5 (Atar Singh), appellant no.6 (Puttoo), appellant no.7 (Satyapal) and appellant no.8 (Ramphal).