Raghvendra Kumar, J. - (1.) Heard learned counsel for the appellants and learned A.G.A. for the State of U.P.
(2.) Under assail in the appeal is the judgment and order dated 2.8.1983 passed by VII Additional Sessions Judge,Sitapur in Sessions Trial No. 628 of 1979 (State vs. Raja Ram and others) under sections 147,148,302/149 of the Indian Penal Code arising out of Case Crime No. 4 of 1979, Police Station Thangaon, District Sitapur whereby the accused appellants namely Raja Ram,Ram Padarath, Chhotkanna alias Ram Abhilakh and Banke Lal have been convicted for the offence under sections 302/149,147/148 of the Indian Penal Code and have been awarded sentence of life imprisonment and a fine of Rs.2000/- each,under section 302 I.P.C.read with Section 149 I.P.C. The accused Ram Padarath has further been convicted for the offence under section 148 I.P.C.and has been awarded sentence of two years Rigorous Imprisonment. The accused Raja Ram, Banke Lal and Ram Abhilakh alias Chhotkan have been convicted and sentenced for one year Rigorous Imprisonment under section 147 I.P.C. The accused persons have been acquitted for the offence under sections 452/307,307 read with 149 of the Indian Penal Code.
(3.) Being aggrieved by the aforesaid judgment and order, the instant appeal is before this Court.;