- (1.) THIS appeal and the four connected appeals Nos. 120, 121, 122 and 123 have been heard together as they arise out of the same judgment. The appellants in Appeal No. 118 are represented by counsel while the remaining four appeals are jail appeals.
(2.) IT appears that 15 or 16 persons collected together on the Bangarmau Mallawan Road on 28-8-1951, at about 7 p. m. There was a volley-ball match at Mallawan and students who had gone to attend the match were returning after the match in the evening. Radha Ballabh passed the place where these persons sat at about 7 p. m. and he was attacked and his property was looted. He was then made to sit at a distance. Some ten minutes after, another batch of two students happened to pass and they were also likewise waylaid and looted. Some fifteen minutes after this second occurrence a third batch of students consisting of four persons, Mahendra Pratap, Shushil kumar, Brijendra Kumar and Eirendra Singh passed on the way. These persons were also attacked and looted. An alarm was then raised and the miscreants decamped. Reports were lodged by some of these students and the police took up the investigation and finally sent up the six appellants for trial under Section 395, Penal Code. Some stolen property was also recovered from the possession of some of the appellants and they were also tried under Section 412 of the Indian Penal Code. The case was ultimately committed to the Court of Session and the Additional Sessions Judge found all of them guilty and sentenced them to various terms of imprisonment. They have now come up in appeal.
(3.) THE first point which has been canvassed on behalf of the appellants is that the trial of all the appellants for the three offences alleged to have been committed was illegal and in support of this contention reliance has been placed on the provisions of Section 233, Criminal P. C. which enjoins that there shall be a separate charge and a separate trial for each separate offence,;