J.C.GUPTA, J. - (1.) THIS appeal is directed against the order dated 24-3-1981 passed by the then Addl. Sessions Judge, Non - metropolitan Area, Kanpur is sessions trial No, 495 of 1998 whereby appellant No. 11 Raja Ram has been sentenced to life imprisonment under S. 302 IPC, 3 years R. I. under S. 148 IPC, one year R.I. under S.323 read with S. 149 IPC and 3 years R.I. under S. 324 read with S. 149 IPC.
(2.) APPELLANT No. 10 Dashrath has been sentenced to undergo life imprisonment under S. 302 read with S. 34 of the IPC, 3 years R.I. under S. 148 IPC, one year R.I. under S. 323/149 IPC and 3 years R.I. under S. 324/149 IPC. Appellant No. 3 - Gyan Singh has been sentenced to 3 years R.I. under S. 148 IPC 3 years R.I. under S. 324/149 IPC and one year R.I. under S. 323 read with S. 149 IPC. Rest of the appellants, Hari Lal, Bhoora, Ram Narain, Kham Raj, Ranjeet, Ram Roop, Shyam Sundar and Sheo Nath have been sentenced to 2 years R.I. under S. 147 IPC, 3 years R.I. under S. 324/149 IPC and one year R.I. under S. 323/149 IPC.
(3.) ALL the sentences awarded to the appellants are to run concurrently.;