(1.) Heard Sri Apul Misra, learned counsel for all the accused-appellants, Sri Vikas Goswami, learned AGA for the State and perused the record.
(2.) Criminal Appeal No.2916 of 2018 has been preferred against the judgment and order dtd. 4/4/2018 passed in ST No.642 of 1996 (State of UP Vs. Allau and others) arising out of Case Crime No.121 of 1996, by Sri Santosh Kumar Tiwari, Additional Sessions Judge-II, Azamgarh by which the trial court convicted the accused persons namely Allau under Sec. 148 IPC for fine of Rs.3,000.00, under Sec. 302 IPC for life imprisonment and fine of Rs.25,000.00, under Sec. 307/149 IPC for five years rigorous imprisonment and fine of Rs.5,000.00; accused Saddik under Sec. 148 IPC for fine of Rs.3,000.00, under Sec. 302/149 IPC for life imprisonment and fine of Rs.25,000.00, under Sec. 307 IPC for five years rigorous imprisonment and fine of Rs.5,000.00; accused Gufran under Sec. 148 IPC for fine of Rs.3,000.00, under Sec. 302/149 IPC for life imprisonment and fine of Rs.25,000.00, under Sec. 307/149 IPC for five years rigorous imprisonment and fine of Rs.5,000.00 with default stipulation. It was also directed that all the sentences shall run concurrently.
(3.) Out of the above three convicts Allau has died and accused Gufran and Saddik are alive and are on bail.
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