Raghvendra Kumar, J. - (1.) Heard Sri Deepak Kumar Srivastava, learned counsel for the accused -appellants, learned A. G. A. for the State of U.P. and perused the material available on record. The instant criminal appeal has been preferred on behalf of accused -appellants Chheda, Lajja Ram, Guddu and Govind assailing the judgment and order dated 24.11.2006 passed by Additional District and Sessions Judge, Court No. 7, Shahjahanpur in Sessions Trial No. 1001 of 2006, State v/s. Chheda and others, under Ss. 147, 148, 149 and 302, I.P.C. in Case Crime No. 147 of 2004, P.S. Sehramau South, District -Shahjahanpur were sentenced to imprisonment for life alongwith fine of Rs. 2,000 each. In default of payment of fine the accused -appellants were ordered to undergo additional imprisonment for one year each.
(2.) The accused -appellants Chheda, Lajja Ram, Guddu and Govind have been acquitted for the offence under Ss. 148 and 149, I.P.C. in the aforesaid case crime number.
(3.) Co -accused Sarvesh was tried for the same offence alongwith accused -appellants Chheda and others in above referred case crime number and he was acquitted vide order dated 24.11.2006.;