S.C.Agarwal, J. - (1.) Three different appeals have been filed against the judgment and order dated 29.3.2008 passed by Additional Sessions Judge, Court No. 3, Mau in Sessions Trial No. 41 of 1994.
(2.) All the three appeals, we proceed to decide together by a common judgment Appellants Yudhisthir alias Dharm Raj Yadav, Ram Sut Yadav alias Lavkush Yadav, Ram Avtar Yadav, Bhikhari Yadav and Sukhari Yadav have been convicted under Sections 147,307/149,302/149,1.P.C. and each of them was sentenced to undergo rigorous imprisonment for one year under Section 147,1.P.C., rigorous imprisonment for ten years with a fine of Rs. 5000/- with default clause under Section 307/149, I.P.C., imprisonment for life with a fine of Rs. 10,000/- with default clause under Section 302/149,I.P.C. Appellants Yudhisthir alias Dharm Raj Yadav, Ram Sut Yadav alias Lavkush Yadav, Ram Avtar Yadav and Bhikhari Yadav were further convicted under Section 148, I.P.C. and were sentenced to undergo rigorous imprisonment for two years each. All the sentences were ordered to run concurrently.
(3.) The incident took place on 28.12.1993 at 6:30 p.m. in Village Jawahirpur, P.S. Madhuban, District Mau. The F.I.R. (Exhibit Ka-1) was lodged by the complainant Dharas Yadav (P.W.4) on the same day at RS. Madhuban at 21:10 hours. Distance of police station from the place of occurrence is 12 kms.;