BRIJESH CHAUDHARI Vs. STATE OF U.P

JUDGEMENT

(1.) Since these criminal appeals have been filed against the same judgment and order and have been heard together, therefore, the same are being decided by this judgment.

(2.) These criminal appeals have been preferred by the accused appellants against the judgment and order dtd. 4/4/2011 passed by the Additional District and Sessions Judge, Bijnor in Session Trial No. 174 of 2003 (State vs. Brijesh Chaudhari and others), arising out of case crime no. 186 of 2003, convicting and sentencing the appellants for the offence punishable under Ss. 302/34 IPC to undergo life imprisonment and a fine of Rs.10,000.00 each, for the offence punishable under Sec. 201 IPC to undergo three years' rigorous imprisonment and a fine of Rs.5,000.00each with default stipulation, for the offence punishable under Sec. 394 IPC to undergo seven years' rigorous imprisonment and a fine of Rs.10000.00 each with default stipulation and for the offence under Sec. 411 IPC to undergo one year's rigorous imprisonment. All the sentences were directed to run concurrently.

(3.) The facts of the case, as unfolded by the informant / applicant Dr. Jagwant Singh son of Balwant Singh, resident of Chaudhariyan Qasba, P.S. Noorpur, District Bijnor, are that his sugarcane field was situated about one kilometer away from Qasba Noorpur in the west direction. On 14/2/2003 his servant Mahesh, who had gone to collect the sugarcane, told that between the standing and the harvested sugarcane towards the side of the mend a dead body of unknown person was lying. It appears that dead body was brought there after killing at some other place.