M.Chaudhary, J. - (1.) This is an appeal filed by accused appellants Man Phool and Parsada from judgment and order dated 27th of June 1980 passed by Sessions Judge Saharanpur in Sessions Trial No. 77 of 1980 State v. Parsada and Ors. convicting accused Parsada and Man Phool under Sections 302, 323 and 436 each read with Section 34 IPC and sentenced to imprisonment for life, rigorous imprisonment for six months and to a fine of Rs 500. 00 respectively thereunder. However accused Khajan, Banwari and Jagdish were acquitted of the charge levelled against them. Appeal filed by accused Man Phool stood abated vide order dated 27th of January 2004 as he was reported having died.
(2.) First informant revisionist Parsada filed this revision from judgment and order dated 27th of June 1980 passed by Sessions Judge Saharanpur in Sessions Trial No. 183 of 1980 State v. Ram Swarup and Ors. acquitting all the accused of the charge levelled against them under Sections 147, 148, 307, 323 and 452 each read with Section 149 IPC.
(3.) Since the criminal appeal and criminal revision aforesaid have arisen out of cross-cases both are being taken up together for disposal with the consent of the parties' learned counsel.;