JAY PRAKASH @ BHURE Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard Sri Vishnu Kumar Sahu, learned counsel for the appellants Jay Prakash @ Bhure and Virendra, Sri Vishnu Shanker Gupta, learned counsel for the appellants Munnilal Prajapati and Lajja Ram, Sri Rajesh Kumar Mishra, learned counsel for the appellants Shrikant and Sarvesh @ Macchar and Sri Rupak Chaubey, learned A.G.A. for the State.

(2.) These appeals are directed against the judgments and orders dtd. 13/4/2007 and 28/4/2007 passed by the Additional Sessions Judge/ Fast Track Court no.2, Kanpur Dehat in S.T no.204 of 2006 arising out of Case Crime no.17 of 2002 under Sec. 364A IPC, P.S-Sikandra, District-Kanpur Dehat.

(3.) The appellants herein (six in number) have been convicted under Sec. 364A IPC and sentenced for life imprisonment with fine of Rs.10,000.00 The default punishment is five years additional simple imprisonment for each of the appellants. Four appellants Lajjaram, Shrikant, Jay Prakash @ Bhure and Munnilal Prajapati have also been convicted under Sec. 377 IPC for seven years rigorous imprisonment and fine of Rs.2000.00 with the default punishment of one year simple imprisonment. All the sentences are to run concurrently.