HANNA Vs. STATE OF U.P

JUDGEMENT

(1.) We have heard Sri I.K. Chaturvedi, learned Senior Counsel, assisted by Sri Vinod Kumar Tripathi and Ms Ruchita Jain, learned counsels for the appellants and Sri J.K. Upadhyaya, learned A.G.A. for the State.

(2.) This criminal appeal is directed against the judgement and order dtd. 6/12/2007 passed by Additional Sessions Judge/Special Judge (D.A.A. Act), Lalitpur in Sessions Trial No.13 of 1996 (State Versus Hanna and others) arising out of Case Crime No.862 of 1995 under Ss. 302/149, 323/149, 147 and 148 I.P.C., Police Station Kotwali, District Lalitpur. By the impugned judgement and order, learned trial court has held appellants guilty for the offences punishable under Ss. 302/149, 323/149, 148 and 147 I.P.C. and sentenced each of them to undergo imprisonment for life and fine of Rs.10,000.00 and in default of payment of fine, two years' additional rigorous imprisonment, under Sec. 302/149 I.P.C.; fine of Rs.500.00 each, in default of payment of fine one month's rigorous imprisonment, under Sec. 323/149 I.P.C.; fine of Rs.2,000.00 each on appellant nos. 3 to 6 and in default of payment of fine, three months' rigorous imprisonment, under Sec. 147 I.P.C., fine of Rs.4,000.00 each under Sec. 148 I.P.C. on appellant nos. 1 and 2 coupled with a default sentence of six months' rigorous imprisonment.

(3.) NARRATION OF FACTS: