- (1.)The appellant and six other accused were tried and convicted for offence under section 302 read with section 149 IPC and imprisonment for life was imposed on them. They were also convicted for offence under section 307 read with section 149 IPC and rigorous imprisonment of 5 years was imposed. Bahadur Singh one of the accused was also convicted and sentenced to life imprisonment under section 302 IPC simplicitor and Algu singh for offence under section 307 IPC simplicitor and sentenced to undergo rigorous imprisonment of 5 years in respect of the said offence. The appellant suryamani @ Jhilmit Singh was also convicted and sentenced to undergo two years' rigorous imprisonment for offence under section 147 IPC, while remaining accused were convicted under section 148 IPC and each of them was sentenced to two years' rigorous imprisonment for the said offence.
(2.)The incident took place on 29th of may, 1978 in the morning at about 7-30 a. m. when Gulab Singh was murdered and P. W. 2 Ghasitu @ Ram Parvesh singh sustained injuries. One of the three eye-witnesses to the incident was P. W. 1 on whose information the F. I. R was lodged. He was brother of deceased gulab Singh. The incident was reported to the police at 8-45 a. m. P W. 2 Ghasitu was the injured witness who remained in hospital as indoor patient on account of injuries suffered by him for more than a fortnight. P. W. 3 is the other eye-witness who was present near the place of occurrence. The occurrence had taken place on account of some altercation which took place the previous day between Gulab Singh and Rajpati Singh.
(3.)Aggrieved by the judgment and order of the trial court, all the 7 accused filed criminal appeal before the High court. The High Court by impugned judgment has acquitted the four accused. The three accused whose conviction in substance was maintained are the appellant ,bahadur Singh and Algu singh. They were found guilty of offence under section 302 read with section 34 IPC and under section 307 read with section 34 IPC. Each of them was awarded life imprisonment for offence under section 302 read with section 34 ipc and 5 years rigorous imprisonment for offence under section 307 read with section 34 IPC. Thus , the High Court instead of convicting them for offence under section 302 read with section 149 ipc convicted them for offence under section 302 read with section 34 IPC. This was as a result of acquittal of the 4 accused and the effect that there was no unlawful assembly as the number of accused were less than five in number. Bahadur Singh and Algu Singh have not challenged the impugned judgment and order of the High Court.