Om Prakash, J. - (1.) Present Criminal Appeal has been preferred by accused-appellants against judgment and order dated 21.10.1983 passed by IIIrd Additional Sessions Judge, Aligarh in Session Trial No. 395 of 1981 (State of U.P. Vs. Nem Singh & others) relating to crime no. 25 of 1980, Police Station Dadon, District Aligarh convicting and sentencing the accused Nem Singh, Sheodan, Kedari, Bhim Singh, Yad Karan, Biri and Mahendra for imprisonment of life for the offence under Sections 302/149 IPC. They have been further sentenced to undergo rigorous imprisonment for a term of one year each under Section 323/149 IPC on three counts for causing voluntarily simple hurt to Rishipal, Satyapal and Doongar Singh and further rigorous imprisonment for a term of one year each under Section 148 IPC. All the sentences were directed to run concurrently.
(2.) Prosecution story in nut shell, as unfolded in written report, moved by Malkhan-P.W.-1, are as follows:
(3.) P.W.-1 had been cultivating land of Smt. Surajmukhi on "Batai" and the area of the land was ten bighas. He had also entered into an agreement to sell (registered) with Smt. Surajmukhi to purchase the same land for an amount of Rs. 15,000/- one year prior to the occurrence. Part of the consideration i.e. Rs. 10,000/- had been paid and remaining amount of Rs. 5,000/- was to be paid to Smt. Surajmukhi at the time of execution of sale deed. In the aforesaid 10 bighas of land informant had raised crop of Chana and Laha. Chana crop was destroyed but laha crop was good. As per informant, Smt. Surajmukhi cheated him and she sold her share to accused persons despite agreement to sell with the informant. On 20.2.1980 at about 11 A.M. in village Chandiyana within the Police Station Dadon, district Aligarh while P.W.-1 Malkhan, P.W.-2 Satyapal and P.W.-3 Doongar, Kundan and Rishipal were harvesting Laha crop in that field then all seven accused persons came there and told them that they had obtained a sale deed, therefore, the Laha belonged to them and they would not let P.W.-1 Malkhan and others to take away the Laha. Informant told them that the crop had been sown by him and that he would harvest it. At this, Kedari abused them and asked his companions to kill P.W.-1 Malkhan and others. Kedari and Nem Singh had ballam and the other five accused had lathis. They started beating Satyapal, Doongar, Rishipal, Kundan and Malkhan. They raised alarm at which Rajendra, Lakhan, Charan Singh and other villagers came and saved them. Kundan, uncle of Malkhan, and Doongar suffered lathi and ballam injuries and Satyapal and Rishipal also suffered injuries of lathis. Injured were taken to Police Station by first informant where he handed over written report (Ext. Ka-1) to police concerned.;