RAKESH AND ORS. Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard Sri A.B.L. Gaur, learned Senior Counsel assisted by Sri Saurabh Gaur for the appellants and the learned A.G.A. for the State.

(2.) This appeal has been preferred being aggrieved from the judgement and order dated 22.05.2002 passed in Session Trial No.62 of 1998 (State vs. Rakesh and others) arising out of Case Crime No.2 of 1997, under Sections 323, 324, 307 read with Section 34 and 504 I.P.C., Police Station Mursan, District Aligarh by which learned Additional Sessions Judge, Court No.13, Aligarh has convicted the accused-appellants and sentenced each appellant to undergo life imprisonment and fine of Rs.10,000/- under Section 307/34 I.P.C. and in default of payment of fine further to undergo one year simple imprisonment, three months rigorous imprisonment and fine of Rs.500/- for each offence under Sections 323 and 504 I.P.C. In default of fine to undergo simple imprisonment for a month to each under Sections 323/34 and 504 I.P.C.

(3.) During the pendency of the appeal appellant no.4 Brindavan died and appeal against him has been dismissed as abated vide order dated 10.04.2019. Hence, this appeal is confined only against the applicant no.1 Rakesh, appellant no.2 Gopal and appellant no.3 Mohan.