P.N.Goel, J. - (1.) This appeal is directed against the order dated 3-11-1976 passed by the Sessions Judge, Mainpuri, in Sessions Trial No. 424 of 1975 convicting and sentencing the appellants for the offences of rioting punishable under Sections 147, 148 and murder etc., punishable under Sections 302/149, 307/149, 324/149 and 323/149 of the Indian Penal Code.
(2.) The fate of this case hinges on a short point, viz. whether the victims of the assault were justified in transplanting/sowing paddy in the land in dispute on the date and time of occurrence i.e. 10-8-1975, 11 A. M.
(3.) In the occurrence 4 persons Mahendrapal, Babu Ram, Netrapal and Bhagirath lost their lives. Six persons Jaipal, Tota Ram, Rajpal, Haghubir, Salig Ham and Rameshwar received injuries,;