DILIP KUMAR VERMA Vs. STATE OF UTTAR PRADESH

JUDGEMENT

(1.) Delay condoned.

(2.) Leave granted.

(3.) These appeals are filed against the impugned judgment and order dated 02.03.2012 passed by the High Court of Judicature at Allahabad in Criminal Appeal No.1652 of 2010, whereby the High Court has dismissed the appeal preferred by the appellants and upheld the conviction and sentence of the appellant -Dilip Kumar Verma for commission of offence under Section 27 of the Arms Act, Sections 504 and 506, part 2, I.P.C. and Section 3 (i)(x) of the Scheduled Castes and Scheduled Tribes Act ('S.C.& ST. Act' for short) and in case of appellant, Kuldeep Verma, is concerned, the High Court has upheld the conviction and sentence awarded by the Trial Court punishable under Sections 504 and 506, part 2, I.P.C. and under Section 3(i)(x) of S.C.& S.T Act. The Trial Court has sentenced both the appellants to 5 years of rigorous imprisonment and imposed fine of Rs.10,000/- on each of them.