EMPEROR Vs. RAM ADHIN SINGH

JUDGEMENT

(1.) Baldeo Koeri, Bisheshar, Sahadeo, Hemraj, Lurkhur, Ramdeo, Munnu, Deoraj, Sukhraj, Khurkhur, Jaisri, Jhullar, Girja Dasaundhi and Rama-dhar were committed to the Court of Session at Jaunpur to take their trial under Sections 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 got 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 ac quitted all the 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, Sahdeo, Hemraj alias Hannu, Lurkhur, Ramdeo, Munnu, Deoraj, Sukhraj and Khurkur under Section 148, I. P. 0., and sentence them to various terms of imprisonment.