Umesh Chandra Tripathi, J. - (1.) Heard Sri Ravindra Rai, learned counsel for the appellants and Shri Nagina Singh Yadav, learned A.G.A. for the State of U.P.
(2.) This appeal is directed against the judgment and order dated 31.07.1981 passed by the then Fourth Additional Sessions Judge, Azamgarh in Sessions Trial No. 286 of 1980 (State Vs. Babban Rai @ Nar Singh and others), Police Station Ahraula, District Azamgarh.
(3.) The appellant No. 2 (Lallan @ Upendra Narain) and appellant No. 3 (Lal Bahadur) were convicted under Section 148 IPC sentencing each of them to undergo six months rigorous imprisonment, under Section 324 IPC one year rigorous imprisonment and under Section 326 read with Section 149 IPC to undergo two years rigorous imprisonment. While the appellant No. 1 (Babban Rai @ Nar Singh) and appellant No. 4 (Chandrika) were convicted under Section 148 IPC sentencing each of them to undergo six months rigorous imprisonment, under Section 324 read with Section 149 IPC to one year rigorous imprisonment and under Section 326 read with Section 149 IPC to undergo two years rigorous imprisonment. While the appellant No. 5 (Chandra Prakash Rai), appellant No. 6 (Itraj Sewak Rai) and appellant No. 7 (Hari Nath Rai) were convicted under Section 148 IPC sentencing each of them to undergo six months rigorous imprisonment, under Section 324 IPC read with Section 149 IPC to undergo one year rigorous imprisonment and under Section 326 IPC read with Section 149 IPC to undergo two years rigorous imprisonment. Learned Trial Court has further directed that all the aforesaid sentences of each one of the appellants shall run concurrently.;