RAMA KANT DIXIT Vs. STATE OF U.P.

JUDGEMENT

(1.) This bunch of criminal appeals is by the accused-appellants assailing a common judgment and order dtd. 1/2/2007 passed by the Sessions Judge, Mainpuri in Sessions Trial No. 97 of 2005 (State Vs. Jagannath and 5 Others) and Sessions Trial No. 104 of 2005 (State Vs. Hariom), arising out of Case Crime No. 286 of 1996, under Ss. 147, 148, 302/149, 307/149 I.P.C., Police Station-Bhogaon, District-Mainpuri, whereby all the accused-appellants have been convicted and sentenced to two years rigorous imprisonment each under Sec. 148 I.P.C.; seven years rigorous imprisonment each under Sec. 307/149 I.P.C. with fine of Rs.30,000.00 each and in default thereof, to further undergo one year additional simple imprisonment; life imprisonment each under Sec. 302/149 I.P.C. with fine of Rs.70,000.00 and in default thereof, to further undergo one year additional simple imprisonment each. All the sentences are to run concurrently.

(2.) As these appeals arise out of the same judgment and order. As such they were clubbed together and are now being decided by this common judgment.

(3.) We have heard Mr. V.P. Srivastava, the learned Senior Counsel assisted by Mr. Rajiv Lochan Shukla, Mr. Rajeev Nayan Singh and Mr. Arun Sharma, learned counsel appearing for the accused-appellant Rama Kant Dixit, Mr. Brijesh Sahai, learned Senior Advocate assisted by Mr. Bhavya Sahai, Mr. Sarvesh Kumar Dubey, Mr. Waquar Ahmad and Abhay Singh Yadav, learned counsels appearing for the accused-appellants Vipin Dixit, Chandra Kant and Hari Om, Mr. Rajiv Lochan Shukla and Mr. Sarvesh Kumar Dubey, learned counsel appearing for the accused-appellant Devendra and Mr. Arun Kumar Shukla, learned counsel appearing for the accused-appellant Kaushlendra and Mr. Arunendra Singh and Mr. Amit Sinha, learned A.G.As. for the State.