K.D.SHAHI, J. - (1.) This appeal has been filed by Natthi and his four sons against their conviction and sentence under various sections in Sessions Trial No. 227 of 1979, State v. Lachhman and other passed by Sri. R. R. Agarwal, Ist Addl. Sessions Judge, Mathura on 19th of April, 1999.
(2.) The following pedigree is relevant to appropriate the facts of the case :
(3.) Brief facts of the case are that Babu Lal was murdered. In his murder Khazan Singh (deceased) and Saggera were implicated. Both of them were acquitted on trial. It is said that the land of Babu Lal was always in cultivation of Natthi. However, Shyam Lal had given his own share to Dambar and Raghubir on Batai. Dambar and Raghubir were cousin brothers.;