(1.) AFTER thorough investigation of the case FIR No. 40/99 registered at the Police Station Hindauli for the offences under Sections 147, 148, 149, 323, 341, 436, 307 and 302 IPC, eleven persons, namely Ramnath S/o. Bhikaram, Bantu @ Raghuraj S/o. Radhavallabh, Vishambhar S/o. Ramnath, Ramavtar S/o. Jyotiram, Ram Khiladi S/o. Sri Ram, Ravikant S/o. Ram Khiladi, Ramji Lal S/o. Ramswaroop, Virndavan S/o. Ramji Lal, Mohan S/o. Ramji Lal and Ramsevak S/o. Ramavatar and Radhavallabh S/o. Ramnath, were nominated as accused by the investigating agency.
(2.) DURING the trial, Ramji Lal S/o. Ramswaroop died. Against another accused Radhavallabh charge -sheet was submitted under Section 299 Cr.P.C. it is stated before us by Mr. A.K. Gupta, the learned counsel for the appellants that Radhavallabh had also died during the pendency of the appeal.
(3.) THE trial court after acquitting Vishambhar, Ram Khiladi and Mohan accused, convicted Virndavan for the offences under Sections 148, 302/149, 307/149, 323/149 of IPC. However, the trial court acquitted Virandavan for the offences under Sections 429, 429/149, 436, 436/149 of IPC and 3/25 of Arms Act. The trial court also convicted the accused Ravikant and Ramsevak for the offences under Sections 147, 302/149, 307/149, 323 of IPC. The trial court acquitted Ravikant and Ramsevak for the offences under Sections 429 or 429/149, 436 or 436/149 IPC. The trial court convicted Ramavtar for the offences under Sections 148, 302/149, 307 and 323/149 IPC. The trial court acquitted Ramavtar for the offences under Sections 429 or 429/149 and 436 or 436/149 of IPC. The trial court convicted the accused Ramnath for the offences under Sections 148, 302/149, 307/149 and 323/149 of IPC. The trial court acquitted the accused Ramnath for the offences under Sections 429 or 429/149, 436 or 436/149 of IPC and Section 3/27 of Arms Act. The trial court acquitted remaining accused, namely Vishambhar, Ram Khiladi and Mohan of all the charges. Thus, Virndavan, Ramnath, Ravikant, Ramsevak and Ramavtar stand convicted by the trial court.