G.R.MOOLCHANDANI,J. - (1.) The instant appeal has been filed against the judgment dated 4.12.1989 passed by learned Sessions Judge, Pratapgarh in Sessions Case No. 73/1985 convicting and sentencing appellant-accused Chand Mal as under:- Under Section 302 I.P.C life imprisonment and a fine of Rs. 200/- and in default to pay fine, to undergo for four months rigorous imprisonment. Under Section 460 I.P.C Five years rigorous imprisonment and a fine of Rs. 200/- and in default to pay fine to undergo for four months rigorous imprisonment. Under Section 148 I.P.C One year rigorous imprisonment and a fine of Rs. 100/- and in default to pay fine to undergo for two months rigorous imprisonment. Under Section 323/149 I.P.C six months rigorous imprisonment and a fine of Rs. 100/- and in default to pay fine to undergo for two months rigorous imprisonment.
(2.) The recitals of the F.I.R Ex.P22 reads as under:- ...[VERNACULAR TEXT OMITTED]...
(3.) Nine accused persons namely Jorawar Singh, Madan Lal, Chandmal, Bhagwati Lal, Jagdish, Manohar, Ashok, Gopal, Suresh were tried by the trial court, the prosecution produced as many as nineteen witnesses and got exhibited fifty nine documents defence has also produced one witness, while arriving at the impugned findings, the learned trial court acquitted eight accused persons and convicted accused-appellant Chandmal, who is before us as an appellant.;