Dinesh Kumar Singh, J. - (1.) These criminal appeals are directed against the judgment and order dated 24th April, 1982 passed by the Vth Additional Sessions Judge, Faizabad in Sessions Trial No. 277 of 1980 arising out of Case Crime No. 46 of 1980, under Sections 147, 148, 149, 323, 324 and 302 I.P.C., Police Station Sammanpur, District Faizabad.
(2.) Vide impugned judgment and order the learned trial Court had convicted and sentenced accused Jai Ram, Sita Ram, Sri Ram, Bansh Raj, Lal Bahadur, Sant Ram, Shiv Pujan, Ram Newal, Badari, Ram Jas, Ram Bachan, Vedeshi and Ram Karan to undergo life imprisonment under Section 302/149 I.P.C. Accused Jai Ram, Sri Ram, Sant Ram, Ram Bachan, Ram Karan, Sita Ram and Ram Newal had been further convicted and sentenced to undergo one and half years rigorous imprisonment under Section 148 I.P.C. Accused Lal Bahadur, Vedeshi, Badari, Bansh Raj and Ram Jas had been further convicted and sentenced to undergo one year rigorous imprisonment under Section 147 I.P.C. It had further been directed that all the sentences would run concurrently.
(3.) Against the aforesaid judgment and order, three appeals were filed i.e. Criminal Appeal Nos. 353 of 1982, 390 of 1982 and 452 of 1982.;