STATE OF U.P. Vs. LAEEK

JUDGEMENT

(1.) Capital Sentence No. 02 of 2021, arises out of the reference made by the learned trial court under sec. 366(1) of Code of Criminal Procedure, 1973 to this court for confirmation of death sentence of convict-appellant, Laeek.

(2.) Jail Appeal No. 592 of 2021 under Sec. 383 Cr.P.C. has been preferred by the convict-appellant Laeek against the judgment and order dtd. 9/3/2021 passed-by Smt. Poonam Singh, learned Additional Sessions Judge/F.T.C.-II, Sultanpur in Sessions Trial No. 40 of 2016, arising out of Case Crime No. 348 of 2015, under Sec. 302/34, 307/34,504,506(2) I.P.C., Police Station-Chanda, district-Sultanpur by which the convict-appellant Laeek has been awarded death penalty under sec. 302 readwith sec. 34 I.P.C. He was convicted and sentenced under sec. 307/34 I.P.C. for 7 years rigorous imprisonment with a fine of Rs.10,000.00 In default of payment of fine, the convict-appellant was further directed to undergo additional one month imprisonment. Under sec. 504 I.P.C., the convict-appellant, Laeek was convicted and sentenced for two years' imprisonment with a fine of Rs.2,000.00 In default of payment of fine, he was further directed to undergo 7 days additional imprisonment. Under sec. 506(2) I.P.C., convict-appellant, Laeek was convicted and sentenced for 7 years rigorous imprisonment with a fine of Rs.5,000.00 In default of payment of fine, he was further directed to undergo 15 days additional imprisonment and all the sentences were directed to run concurrently.

(3.) Criminal Appeal No. 704 of 2021 under sec. 374(2) Cr.P.C. has been preferred by convict-appellant, Mohd. Umar against the judgment and order dtd. 9/3/2021 passed by Smt. Poonam Singh, learned Additional Sessions Judge/F.T.C.-II, Sultanpur in Sessions Trial No. 40 of 2016, arising out of Case Crime No. 348 of 2015, under Sec. 302/34, 307/34,504,506(2) I.P.C., Police Station-Chanda, district-Sultanpur. Under sec. 302 readwith sec. 34 I.P.C., the convict-appellant, Mohd. Umar has been convicted and sentenced for life imprisonment with a fine of Rs.10,000.00 In default of payment of fine, he was further directed to undergo one month additional imprisonment. Under sec. 307/34 I.P.C., the convict-appellant, Mohd. Umar has been convicted and sentenced for 7 years rigorous imprisonment with a fine of Rs.10,000.00 In default of payment of fine, he has further been directed to undergo one month additional imprisonment. Under sec. 506(2) I.P.C., the convict-appellant, Mohd. Umar was convicted and sentenced for 7 years rigorous imprisonment with a fine of Rs.5,000.00 In default of payment of fine, he was further directed to undergo 15 days additional imprisonment and all the sentences were directed to run concurrently.