KUNNEY SINGH Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard Shri Alok Kumar Srivastava, learned counsel for the appellant and Shri Jayant Singh Tomar, learned A.G.A. and perused the record.

(2.) Present criminal appeal has been filed under Sec. 374 CrPC against the judgment and order dtd. 17/12/2009 passed by Shri R.N.Maurya, Learned Special Judge SC/ST (P.A.) Act/F.T.C. No.5, district Hardoi in Sessions Trial No.288 of 2003, case crime no.227 of 2000, under Ss. 323/325/506/435 Indian Penal Code and Sec. 3(1)X, SC/ST Act, Police Station Madhoganj, District Hardoi convicting and sentencing the appellant under Sec. 323 I.P.C. 6 months R.I. and fine of Rs.300.00 in default one month additional imprisonment, under Sec. 325, I.P.C. 5 years R.I. and fine of Rs.500.00 in default six moths additional imprisonment under Sec. 506(2) IPC 3 years R.I. and fine of Rs.500.00 in default six months additional imprisonment under Sec. 435, IPC 5 years R.I. and fine of Rs.500.00 in default six months additional imprisonment under Sec. 3 (1) X SC/ST Act 3 years R.I. and fine of Rs.500.00 in default six months additional imprisonment and under Sec. 3(2) 3, SC/ST Act 5 years R.I. and fine of Rs.500.00 in default six months additional imprisonment, all the sentences run concurrently.

(3.) Learned counsel at the outset submits that he is not challenging the impugned judgment and order of conviction and he is confining his submission only with respect to the order of sentence.