SHAKHROJ Vs. STATE OF U P

JUDGEMENT

(1.) This is an appeal against the judgment and order dated 30-3-1982 passed by Sri K.C.Jain, the then VIt Additional Sessions Judge, Azamgarh in Sessions Trial No. 238 of 1977 (State v. Shakraj and others) whereby appellants Shakhraj, Lakhraj, Ramman, Darbari, Harihar Palkoo and Raj Deo have been convicted under Sections 147, 323/149, I.P.C. and sentenced each of them to undergo one year R.I. under Section 147, I.P.C. and further one year R.I. under Sections 323/149, I.P.C.

(2.) Complainant, Smt. Sakunti Devi has filed a Criminal Revision No. 709 of 1981 ((Smt. Sakunti Devi v. Ballu and others) against the acquittal of Ballu and others under Sections 147. 148.307 and 323. I.P.C.

(3.) Since both the appeal and revision arises out of cross case, therefore, they could be taken together.