ASHOK KUMAR YADAV Vs. STATE OF U P

JUDGEMENT

(1.) ALL these appeals i.e. [(Criminal Appeal No.202 of 2011 -Ashok Kumar Yadav), (Criminal Appeal No.208 of 2011 -Girja Shankar Yadav) and (Criminal Appeal No.305 of 2011 -Krishna)] arise out of same judgment and order dated 21.01.2011, in same Sessions Trial, therefore, the same are being disposed of by a common order.

(2.) UNDER challenge in the instant criminal appeals is the judgment and order dated 21.01.2011 passed by learned Additional Sessions Judge Court No.7, District Faizabad, in Sessions Trial No.830 of 2009, (State Vs. Chavi Lal and Others), relating to Case Crime No.1081 of 2009, Police Station Beekapur, District Faizabad, whereby the appellants alongwith one Chhavi Lal were tried for the offences under Sections 363, 366, 376 and 368 IPC. After conclusion of the trial the appellant -Chhavi Lal was acquitted of all the charges levelled against him. The appellant -Krishna, Ashok Kumar Yadav and Girja Shankar Yadav were convicted for the offences under Sections 366 and 368 IPC and they were sentenced to undergo rigorous imprisonment for a period of three years' and also with fine of Rs.5000/ - each. The appellant Girja Shankar Yadav was further convicted for the offence under Section 376 IPC and was sentenced to undergo rigorous imprisonment for a period of seven years and also with fine of Rs.5000/ - with default stipulation of six months simple imprisonment. Out of the realized amount Rs.7000/ - were to be paid to the victim.

(3.) ALL the sentences were directed to run concurrently.