RAJENDRA KUMAR MAURYA Vs. STATE OF U.P.

JUDGEMENT

(1.) Accused Rajendra Kumar Maurya has filed this appeal through jail authorities against the judgment and order dated 28.4.2009 passed by Shri I.D. Dubey, Additional Sessions Judge/F.T.C.No.IV, Lucknow in S.T.No.406 of 2001(Case Crime No.6 of 2000) Rajendra Kumar Maurya v. State related Police Station Mahanagar, Lucknow whereby the appellant was convicted and sentenced, for the Offences punishable U/S306 I.P.C to undergo Rigorous imprisonment for a period of four years and to pay a fine of Rs. 3,000 and in default of payment of fine to further undergo simple imprisonment for a period of two months, for the Offences punishable U/S452 I.P.C to undergo Rigorous imprisonment for a period of three years and to pay a fine of Rs. 2,000 and in default of payment of fine to further undergo simple imprisonment for a period of two months, for the Offences punishable U/S504 I.P.C to undergo Rigorous imprisonment for a period of one years and to pay a fine of Rs. 500 and in default of payment of fine to further undergo simple imprisonment for a period of one month,. for the Offences punishable U/S506 I.P.C to undergo Rigorous imprisonment for a period of two and a half years and to pay a fine of Rs. 1,000 and in default of payment of fine to further undergo simple imprisonment for a period of one month and for the Offences punishable U/S120-B I.P.C to undergo Rigorous imprisonment for a period of three years and to pay a fine of Rs. 3,000 and in default of payment of fine to further undergo simple imprisonment for a period of two months. All the sentences were made to run concurrently.

(2.) Along with the present appellant, one other accused namely Mahesh Kumar Maurya was also tried in S.T.No.1526 of 2000 by consolidating both the Sessions Trial and he was also convicted and sentenced as above but he has not preferred any appeal against his conviction and sentence as per office report.

(3.) On the request of both parties this appeal was finally heard.