TEFA RAM Vs. STATE OF U.P.

JUDGEMENT

(1.) Appeal No. 1339 of 2018 has been filed by accused-appellants Tefa Ram and Basant Ram against the judgement and order dtd. 16/2/2018 passed by the learned Additional District and Sessions Judge, Court No. 5 Ballia, in ST No. 111 of 2014, arising out of Case Crime No. 103 of 2012 (State vs. Tefa Ram and another), whereby, the learned Trial Court has convicted and sentenced the appellants Tefa Ram and Basant Ram to ten years rigorous imprisonment and a fine of Rs.30,000.00 each under Ss. 304/34 IPC and in default of payment of fine, the appellants were further directed to undergo one year imprisonment; six months' RI under Sec. 323/34 IPC; one year RI under Sec. 504 IPC and three years RI and a fine of Rs.5000.00 under Sec. 506 IPC and in case of default in payment of fine, the appellants were further directed to undergo two months' imprisonment. However, all the sentences were directed to run concurrently.