SRIPAL DOHARE Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard Sri Avinash Jaiswal, learned Amicus Curie l for the appellant and learned A.G.A. for the State and perused the record.

(2.) Learned counsel for the accused appellant has submitted that he is not inclined to argue on the point of sentence, he has confined his argument to the quantum of sentence.

(3.) This jail appeal has been preferred by the appellants namely Sripal Dohare and Munesh Kumar against the impugned judgment dated 22.8.2015 passed in G.S.T. No. 102 of 2011/Special Judge Gangster Act, Jalaun situated at Orai in Crime No. 560 of 2010, under Section 2/3 Gangster Act, Police Station Sirsalar, District Jalaun, by which the appellants have been convicted for a period of 7 years R.I. along with fine of Rs. 10,000/- and in default one year additional imprisonment.