- (1.) The present Criminal Appeal has been filed against the judgement and order of conviction dated 12.2.1986 passed by learned Special Judge, Budaun in S.T .No.359/84 convicting and sentencing the appellants Bhimsen and Bharosey to undergo three year's R.I. under section 148 I.P.C. and sentencing to life imprisonment under section 302/149 I.P.C.. The accused appellant Chandrapal was convicted and sentenced to undergo three years' R.I. and life imprisonment under section 302 I.P.C. and under section 302 read with section 149 I.P.C. The appellant Prakash, Jodha, Mangali and Sundraj were convicted and sentenced to undergo two years' R.I. Under section 147 I.P.C. and life imprisonment under section 302 I.P.C. read with section 149 I.P.C.
(2.) Shri R.S.Tripathi, learned Advocate appeared on behalf of the appellants no.1, 2, 6 and 7. Shri Roopak Chaubey Advocate (Amicus Curiae) appeared on behalf of the appellant no.3 Bharosey.
(3.) In respect of the appellant no.4 and 5 this appeal stands abated vide order dated 23.2.2015. Shri Chandrajit Yadav, learned A.G.A. appeared on behalf of the State of U.P.;