Harsh Kumar, J. - (1.) This appeal has been filed against the judgment and order dated 20.02.1986 passed by Ist Additional Sessions Judge, Allahabad in Sessions Trial No. 119 of 1984.
(2.) Heard Sri A.K. Vaish and Nirbhay Singh, learned counsel for the appellant, Sri L.D. Rajbhar, learned AGA for the State and perused the record.
(3.) The brief facts relating to the case are that- on 08.04.1982 at about 12:15 p.m. a FIR was lodged by Chandrapal at Police Station Shankergarh, District Allahabad stating that "today at 09:00 a.m when his chacha Chandra Shekhar and Ram Jatan, father Ram Autar and chachi Kamla Devi were thrashing wheat (separating straw form grain) in their khalihan, Ram Lakhan, Ramdeo and Indrapal who were thrashing in their khalihan and have enmity since before, asked his chacha and father to let Chandrapal leave the company of Phoolchand, else he will be beaten with fractures of hands and legs and also started abusing, and when his father and chacha asked them not to abuse, upon exhortation by Indrapal all the four assaulted them with lathi, hasua and katwansa/katvaru in their hands; that on alarm raised by his chacha and father, Vashisht Muni and Ram Sajivan of village came for their rescue and in the incident his chacha Chandra Shekhar and Ram Jatan, father Ram Autar and chachai Kamla Devi sustained injuries by lathi, hasua and katwansa".;