- (1.) Mr. I.B. Singh, learned Senior Advocate for the appellants and Mr. Sharad Dixit, learned Additional Government Advocate were heard at length.
(2.) Instant criminal appeal has been preferred by the convicted appellants Krishna Kumar, Ram Sunder, Pavan Kumar Ashvani Kumar, Sheo Kumar, Uma Nath, Kamla Prasad and Kamal Nain challenging the judgment dated 26.11.1982 and order dated 27.11.1982 passed by learned III Additional Sessions Judge, Gonda, in Sessions Trial No.276 of 1980, arising out of Case Crime No.150-A of 1977, Police Station Khargoopur, District Gonda whereby all the eight appellants were convicted and sentenced as under:- (i) Under Section 302 read with 149 IPC- Imprisonment for life each. (ii) Under Section 147 IPC- One year's Rigorous imprisonment each. (iii) Under Section 323/149 IPC- One year's Rigorous imprisonment each. (iv) Under Section 342/149 IPC- One year's Rigorous imprisonment each. (v) However, the appellant no.1 Krishna Kumar was also convicted for the offence under Section 148 IPC and was sentenced with rigorous imprisonment for a period of one and half years.
(3.) All the sentences were directed to run concurrently.;