VISHNU SAHAI, J. - (1.) Eight persons, namely, Janki, Mangrey, Ram Bilas, Smt. Gilha alias Gula, Rohan, Moti, Sirdar and Bhognath were tried by the VII Additional Sessions Judge, Sitapur for offences punishable under Sections 302/149 IPC (on three counts), 324/149 IPC, and 323/149 IPC. In addition Ram Bilas, Smt. Gilha, Rohan, Moti, Sirdar and Bhognath were tried for the offence punishable under Section 148 IPC and Janki and Mangrey for that punishable under Section 147 IPC. Vide judgment and order dated 15-10-1984 the learned Judge found all of them guilty on the said charges and convicted and sentenced them in the manner stated herein after: (i) Under Section 302 /149 IPC to imprisonment for life; (ii) Under Section 324/149 IPC to one year's R. I.; and (iii) Under Section 323/149 IPC to six months' R. 1. In addition, he convicted and sentenced Ram Bilas, Gilha, Rohan, Moti, Sirdar and Bhognath to one year's R. 1. for the offence punishable under Sec. 148, IPC and Janki and Mangrey to six months' R. 1. for the offence punishable under Section 147 IPC. All the sentences of the said persons were directed to run concurrently.
(2.) Aggrieved by their convictions and sentences Janki, Ram Bilas,Moti, Smt. Gilha, Sirdar, and Bhognath preferred Crimnal Appeal No. 805 of 1984 in this Court; Rohan and Mangrey Criminal Appeal No. 830 of 1984; and Mangrey preferred an appeal from jail i.e. Criminal Appeal No. 36 of 1985.
(3.) Since all these appeals arise out of a common factual matrix and impugned judgment, we are disposing them off by one judgment.;