EMPEROR Vs. BALDEO KOERI

JUDGEMENT

(1.) Baldeo Koeri, Bisheshar, Sahadeo, Hemraj, Lurkhur, Ramdeo, Munnu, Deoraj, Sukhraj, Khurkhur, Jaisri, Jhullar, Girja Dasaundhi, and Ramadhar were committed to the Court of Session at Jaunpur to take their trial under Secs.307/149 and 148, I.P.C. Of the above persons Baldeo was also charged of an offence under Section 302, I.P.C.

(2.) Twelve of these persons are residents of Pindri; they are Koeris by caste and are related. Two of the accused, namely, Girja and Ramadhar are Dasaundhis by caste. They have gob no interest in Mauza Pindri. They are residents of Mauza Nageshra.

(3.) The learned Sessions Judge acquitted Baldeo under Section 302, I. P.C. He acquitted all the 14 accused persons of the offence under Secs.307/149, I.P.C. He also acquitted Baldeo, Jaisri, Jhullar, Girja and Ramadhar of the offence under Section 148, I.P.C., but convicted Bisheshar, Sahedeo, Hemraj alias Hannu, Lurkhur, Ramdeo, Munnu, Deoraj, Sukhraj and Khurkhur under Section 148, I. P. C? and sentenced them to various terms of imprisonment.