- (1.) Appellants in the four above referred appeals have been convicted and sentenced to imprisonment for life under Section 302 read with Section 149 I.P.C. Each of them has been further convicted and sentenced to 3 years rigorous imprisonment under Section 148 I.P.C. Since all these appeals arise out of the same incident, they were heard together and are disposed of by this common judgment.
(2.) The principal charge against the appellants and two acquitted accused Amar Singh and Govind Das was that on 4.8.1994 they formed an unlawful assembly and in prosecution of its common object committed the murders of Sukhiya and his two sons, Murlidhar and Nandu. in the ground-nut field of Sukhiya in village Richha within the area of police station Panwadi, District Mahoba at about 6 p.m. and they all were armed with 'kulhari' (axe) excepting Govind Das, who carried a country made pistol.
(3.) Accused Narain and Radha Charan are cousin brothers. Accused Ravi Das and Jagdish are sons of accused Narain while accused Khalak Singh is son of accused Radha Charan. Accused Sewa is brother-in-law of accused Narain. Acquitted accused Govind Das is son of accused Sewa while other acquitted accused Amar Singh is said to be belonging to the family tree of accused Narain.;