OM PRAKASH YADAV Vs. STATE OF U.P.

JUDGEMENT

(1.) The above two Criminal Appeals have been preferred against the judgment and order dtd. 24/4/2006 passed by Additional Sessions Judge, Court no.10, Barabanki, in Sessions Trial no.86 of 2002, arising out of Case Crime no.198 of 2000, police station Ram Sanehi Ghat, District Barabanki, whereby the appellants have been convicted for offence under Sec. 302/34 I.P.C. and sentenced for life imprisonment with a fine of Rs.4,000.00 and in default of payment of fine to further undergo four months of rigorous imprisonment, convicted for offence under Sec. 323/34 I.P.C. and sentenced for one month of simple imprisonment with a fine of Rs.500.00 and in default of payment of fine to further undergo fifteen days of simple imprisonment and convicted for offence under Sec. 506 I.P.C. and sentenced for one month of simple imprisonment with a fine of Rs.500.00 and in default of payment of fine to further undergo fifteen days of additional simple imprisonment and all the above mentioned sentences are to run concurrently.

(2.) Aggrieved by his convictions and sentences, Om Prakash Yadav preferred before this Court Criminal Appeal No.854 of 2006, whereas Uday Raj Yadav preferred Criminal Appeal No.962 of 2006.

(3.) As the above mentioned two criminal appeals have been preferred against the same judgment and order for the same offence, hence, with the consent of both the parties, the same are hereby heard and decided together by this common judgment.