- (1.) This appeal has been preferred against the judgement and order dated 17.04.1995 passed by IXth Additional Sessions Judge, Faizabad in Sessions Trial No.377 of 1984 (State vs. Kashi Ram and Twelve Others) by which the appellants have been convicted with an imprisonment of six months for the offence punishable under section 147 IPC and rigorous imprisonment of nine months along with a fine of Rs.1000/- for the offence punishable under section 323 read with section 149 IPC.
(2.) The brief facts of the case are that on 21.03.1983 at about 7.00 am, the appellants formed an unlawful assembly to commit the murder of Ram Lakhan and thereby caused heart to Janki Prasad, Ram Ujagir, Ghanshyam and Bharat Ram. At the time of incident, the appellants were armed with Lathi in furtherance of their common object.
(3.) The report of the incident was lodged and after investigation, the charge-sheet was filed. The accused persons were charged for the offence punishable under sections 147, 148, 149, 323, 324 and 302 IPC.;