RAJENDRA Vs. STATE OF UTTAR PRADESH

JUDGEMENT

(1.) Both criminal appeals are against the judgment and order dated 1-3-2000 passed by Sri H. S. Yadav IV Addl. Sessions Judge, Etah in Session Trial No. 516 of 1994 whereby the appellants, Rajendra, Pati Ram and Bhudeo Singh were convicted and sentenced to death under Section 302 read with Section 149 IPC. They are further sentenced to pay a fine of Rs. 3000.00 each and they are further convicted under Section 436 IPC and sentenced to 10 years rigorous imprisonment and to pay a fine of Rs 2000/- each and they are further convicted under Section 148 IPC and sentenced to one year rigorous imprisonment and a default of payment of fine they are further sentenced to six months rigorous imprisonment.

(2.) The remaining appellants have been convicted and sentenced to undergo imprisonment for life and to pay a fine of Rs. 3000.00 each under Section 302 read with Section 149 IPC. They are further sentenced to undergo rigorous imprisonment for 10 years and to pay a fine of Rs. 2000.00 each under Section 436 IPC. They are further sentenced to rigorous imprisonment for one year under Section 148 IPC and in default of payment of fine they are further sentenced to six months simple imprisonment.

(3.) Both the appeals are filed against one judgment and order, therefore they have been heard and disposed of together.