K.D.SHAHI,J. - (1.) THIS is an appeal against the judgment and order dated 30-3-1982 passed by Sri K.C. Jain, the then Vlth Additional Sessions Judge, Azamgarh, in Sessions Trial No. 238 of 1977 (State v. Sakraj and others) whereby appel­lants Shakhraj, Lakhraj, Ramman, Darbari, Harihar, Palkoo and Raj Deo have been convicted under Sections 147, 323/149,1.P.C. and sentenced each of them to undergo one year R.I. under Section 147, l.P.C. and further one year R.I. under Section 323/149,1.P.C
(2.) COMPLAINANT , Smt. Sakunti Devi has filed a Criminal Revision No. 709 of 1981 (Smt. Sakunti Devi v. Ballu and others) against the acquittal of Ballu and others under Sections 147, 148, 307 and 323, l.P.C. Since both the appeal and revision arises out of cross case, therefore, they could be taken together.
(3.) BALLU lodged a First Information Report against Shakhraj, Lakhraj, Ram­man, Darbari, Chander, Harihar, Palkoo and Raj deo with the allegations that on 14-6-1976 at about 8.00 a.m. complainant Ballu was ploughing his field. In the mean-lime, the above said persons came duly armed and they assaulted the complainant, his sons Rajaee and Ramraj and wife Batsia. The complainant side also assaulted the accused side in his defence. It is said that the ladies, namely, Sakunti Jotho Ramman and Sakaldeiya Jotho Rakhraj of the accused side assaulted the ladies of the complainant side. It is further said that the ladies of the accused side were also as­saulted by the ladies of the complainant side in sell-defence.;