LAWS(SC)-1992-3-87

MOOL CHAND STATE OF UTTAR PRADESH STATE OF UTTAR PRADESH STATE OF UTTAR PRADESH Vs. JAGDISH SINGH BEDI:KASHMIRI LAL:JAGDISH SINGH BEDI:BABU RAM

Decided On March 31, 1992
MOOL CHAND Appellant
V/S
BABU RAM Respondents

JUDGEMENT

(1.) These appeals by special leave are directed against the judgment and order dated 20-4-1979 of the Allahabad High Court passed in Criminal Appeals Nos. 1851 of 1974, 1850 of 1974 and 1852 of 1974 whereby the High Court allowed the appeals and set aside the conviction of the respondents.

(2.) Kashmiri Lal, Madan Lal, Babu Ram and Jagdish Singh Bedi and Prem Pal were tried in Sessions Trial No. 133 of 1973 by the 1st Addl. Sessions Judge on the charges under Sections 120-B, 302, 307, 324 read with Section 149, I.P.C., Babu Ram and Kashmiri Lal were separately charged under Section 147, I.P.C., as well.

(3.) The charges are that the accused persons on 17-11-1972 entered into a criminal conspiracy to commit murder of Ramesh Chand and others, Babu Ram and Kashmiri Lal armed with guns along with the other three formed themselves into an unlawful assembly with a common object of murdering Ramesh Chand. Amrit Lal and Subhash Chand causing injuries to them. In prosecution of the common object of the assembly, they committed the murder of Ramesh Chand caused gunshot injuries to Amrit Lal and Subhash Chand at about 9.30p.m. on 17-11-1972 at Bhopa Tonga Stand in front of the house of Shri Dharamvir Singh Sehrawat, Advocate, Muzaffarnagar, and thereby committed the aforesaid offences.