RAJ SINGH AND ORS. Vs. STATE

JUDGEMENT

(1.) The above appeals are taken up together and disposed of vide this common judgment as both the appeals arise out of a common impugned judgment dated 11.10.2001 and order on sentence dated 31.10.2001 arising out of FIR No.40/88 registered under Sections 302/147/148/149/450/452 IPC at PS Naraina whereby the appellants Chanchal Singh, Gurcharan Singh @ Pappu Singh, Mahender and Shyamlal were convicted for the offence under Sections 452/302/34 IPC as well as Sections 323/34 IPC. Vide above Judgment, the appellant Raj Singh S/o Jeete and accused Raj Singh S/o Karan Singh were convicted under Sections 452/325/34 IPC.

(2.) Vide order on sentence dated 31.10.2001, the appellants were sentenced as under:

(3.) All the sentences were ordered to run concurrently. The benefit of Section 428 Cr.P.C. was granted to the appellants. It was also directed that the amount of fine deposited by accused Raj Singh S/o Jeete and Raj Singh S/o Karan Singh be paid to the injured Bharpai after expiry of the period of limitation of appeal.