PIYUSH KUMAR VERMA Vs. STATE OF U.P.

JUDGEMENT

(1.) These two appeals have been preferred under Section 374(2) Code of Criminal Procedure against the judgment dated 05.12.2018 passed by Additional Sessions Judge/Special Judge, Scheduled Castes/Scheduled Tribes (Prevention from Atrocities) Act, Kanpur Nagar.

(2.) The appellant Piyush Kumar Verma has been convicted for the offence under Section 302 and 377 Indian Penal Code while in the connected appeal, appellants Sudhir Kumar Verma @ Mukesh Verma and Santosh Kumar Singh have been convicted for the offence under Section 304A and 202 Indian Penal Code. The appellant Piyush Kumar Verma has been sentenced to life imprisonment with penalty of Rs. 50,000/- for the offence under Section 302 Indian Penal Code and in case of default in payment of penalty, to undergo 03 months additional imprisonment. He has been sentenced to 10 years rigorous imprisonment with penalty of Rs. 25,000/- for the offence under Section 377 Indian Penal Code and in case of default in payment of penalty, to undergo additional sentence of 01 month.

(3.) The appellants Sudhir Kumar Verma @ Mukesh Verma and Santosh Kumar Singh have been sentenced to 01 year rigorous imprisonment with penalty of Rs. 20,000/- for the offence under Section 304A Indian Penal Code and in case of default in payment of penalty, to undergo 15 days additional imprisonment. They have been further sentenced to 03 months imprisonment with penalty of Rs. 1000/- for the offence under Section 202 Indian Penal Code and in case of default in payment of penalty, to undergo 15 days additional imprisonment. The sentence have been ordered to run concurrently.