SATENDRA Vs. STATE OF U P

JUDGEMENT

(1.) These two Criminal Appeals No. 5509 of 2007 and Criminal Appeal No. 4954 of 2007 preferred by the convicted appellants Satendra and Neetu respectively have been directed against the impugned judgment and order dated 25.7.2007 passed by Additional Session Judge, Court No.1, Muzaffar Nagar in S.T.No. 472 of 2005 State of U.P. Vs. Satendra and others convicting the appellants under sections 148, 450/149, 323/149, 307/149 and 302/149 I.P.C. and sentencing them to undergo two years rigorous imprisonment for the offence punishable under section 148 I.P.C., to undergo 5 years rigorous imprisonment and to pay a fine of Rs. 5000/- and in case of default in payment of fine to undergo 6 months further imprisonment for the offence punishable under section 450/149 I.P.C.; to undergo one year rigorous imprisonment for the offence punishable under section 323/149 I.P.C.; to undergo 5 years rigorous imprisonment and to pay a fine of Rs. 5000/- and in case of default in payment of fine to undergo 6 months further imprisonment for the offence punishable under section 307/149 I.P.C., and to undergo life imprisonment and to pay a fine of Rs. 10,000/- and in case of default in payment of fine to undergo 6 months further imprisonment for the offence punishable under section 302/149 I.P.C. with the direction that all the sentences shall run concurrently. Co-accused Abdul Rehman son of Afsar, Shamsad son of Khursheed, Shamsad son of Farzanda, Fateh Mohammad alias Photu son of Abbas, Jabir son of Islam and Tausif son of Noora were acquitted by the Court below by the same judgment.

(2.) Trial court record is available with this appellate court.

(3.) We have heard Sri Mangala Prasad Rai, the learned counsel for the appellants and the learned A.G.A. for the State and perused the record.