KRISHNA PAL SINGH Vs. STATE OF U. P.

JUDGEMENT

(1.) Instant appeal arises out of a judgment of conviction and order of sentence dated 12.01.2006 passed by learned Addl. District and Sessions Judge, Court No. 6, District Kanpur Dehat in Sessions Trial No. 255 of 2001 (arising out of Case Crime No. 345 of 2000) (State Vs Krishna Pal Singh and Others) and Sessions Trial No. 417 of 2001 (arising out of Case Crime No. 357 of 200) (State Vs Amar Singh), whereby the accused Kaptan Singh, Mohan Trivedi, Vimal Singh and Anirudh Singh were acquitted of the charge under Sections 148, 323/149, 324/149,302/149, 504 IPC. Further, the appellants Kamal Singh (Appellant No. 2), Amar Singh (Appellant No. 4), Narendra Singh (Appellant No. 5) and Jai Karan Singh (Appellant No. 6) were convicted under Sections 148, 323/149, 324/149, 302/149, 504 IPC and further appellants Krishna Pal Singh and Nirmal Singh were convicted under Section 147, 323/149, 324/149, 302/149, 504 IPC. Further the appellant Amar Singh in Sessions Trial No. 417 of 2001 was convicted under Section 25/27 of Arms Act.

(2.) By the said judgement the appellants Kamal Singh (Appellant No. 2), Amar Singh (Appelant No. 4), Narendra Singh (Appellant No. 5) and Jai Karan Singh (Appellant No. 6) were convicted under Section 148 IPC and sentenced to three years RI and fine of Rs. 1000/- each, under Section 323/149 IPC and sentenced to one year R.I. and fine of Rs. 500/- each, under Section 324/149 IPC and sentenced to under go three years R.I. and fine of Rs. 1000/- each, under Section 302/149 IPC and sentenced to life imprisonment and fine of Rs. 5000/- each, under Section 504 IPC sentenced to six months R.I. and fine of Rs. 500/- each along with default stipulation.

(3.) The appellants Krishnapal Singh (Appellant No. 1) and Nirmal Singh (Appellant No. 3) were convicted under Section 147 IPC and sentenced to undergo two years R.I. and fine of Rs. 500/- each, under Section 323/149 IPC sentenced to one year RI and fine of Rs. 500 each, under Section 324/149 IPC sentenced to three years R.I. and fine of Rs. 1000/- each and under Section 302/149 IPC sentenced to life imprisonment and fine of Rs. 5000/- each, under Section 504 IPC sentenced to six months R.I. and fine of Rs. 500/- each along with default stipulation.