GUDDA Vs. STATE OF U. P.

JUDGEMENT

(1.) This Appeal has been directed against the impugned judgment and order dtd. 18/10/2013, passed by Special Judge, D.A. Act/Additional Sessions Judge, Court No. 1 Chitrakoot, in connection with Session Trial No. 147 of 2007, State vs. Gudda @ Rajman @ Raj Kumar @ Jhalla @ Guddu Kol and others, whereby, the learned trial Court has convicted the appellants/ accused with multiple sentences, for offences under Ss. 147, 148, 149, 364, 302, 201 I.P.C. and Sec. 14 of D.A. Act, Police Station-Raipura, District-Chitrakoot.

(2.) It has also been directed that all sentences shall run concurrently.

(3.) Heard Shri Rajrshi Gupta assisted by Shri Rijvaan Ahmad, Ms. Shambhavi Shukla, Shri D.P. Singh, learned counsels for the appellants and Shri Om Prakash Mishra, learned A.G.A. for the State and perused the record.