JITENDRA Vs. STATE OF U.P.

JUDGEMENT

(1.) The appellants are aggrieved by the judgment and order dtd. 22/12/2006 passed by the Additional District and Sessions Judge, Court No.16, Meerut in S.T. Nos. 830 of 2002 (State Vs. Anangpal and Others) arising out of Case Crime No.103 of 2002, under Ss. 147, 148, 307, 302, 120B I.P.C., Police Station Sardhana, District Meerut.

(2.) By the impugned judgment and order, the learned trial court convicted and sentenced all the three appellants Jitendra, Bovinder and Amit under Sec. 147 I.P.C. for one year rigorous imprisonment each; under Sec. 148 I.P.C. for two years rigorous imprisonment each; under Ss. 302/149 I.P.C. for life imprisonment with fine of Rs.5,000.00 each and in default, all the three accused persons have to undergo additional imprisonment for three months; under Sec. 307/149 I.P.C. for seven years rigorous imprisonment with fine of Rs.5,000.00 each and in default, accused persons have to undergo further simple imprisonment of three months.

(3.) Accused Anangpal was acquitted of the charges under Ss. 120B/ 302 I.P.C by the same judgment in S.T. No. 831 of 2002 (State Vs. Bovinder and Another) and accused Bovinder and Amit were acquitted of the charges under Ss. 4/25 Arms Act.