(1.) The present criminal appeal No. 2362 of 2018 has been filed on behalf of appellant-Ram Gopal @ Guddu under Sec. 374(2) Cr.P.C. against the judgment and order dtd. 24/10/2018 passed by Mukesh Kumar Singh, Additional Sessions Judge/Special Judge Anti Corruption, Court No. 6, Lucknow in Sessions Trial No. 1042 of 2010 (State Vs. Ram Gopal @ Guddu), arising out of Case Crime No. 168 of 2010, under Ss. 147, 302 IPC, Police Station Hasanganj, District Lucknow, convicting and sentencing the appellants to undergo imprisonment for two years under Sec. 147 IPC and further convicting and sentencing the appellants to undergo imprisonment for life and fine of Rs.5000.00 under Sec. 302 read with 34 IPC and in default of payment of fine to undergo a further period of three months additional imprisonment in addition.
(2.) Criminal Appeal No. 1993 of 2018 has been filed on behalf of appellat-Munnu Pandit @ Mahesh Kumar against the judgment and order dtd. 24/10/2018 whereby the appellant-Munnu Pandit @ Mahesh has been convicted and sentenced as above.
(3.) Criminal appeal No. 2242 of 2018 has been filed on behalf of appellants, Pappu, Mangla, Smt. Radha and Kamla Devi against the judgment and order dtd. 24/10/2018 whereby the appellants have been convicted and sentenced as above.
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