SANTOSH KUMAR Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard Sri V.K. Sharma, Advocate assisted by Sri Kuldeep Singh, learned counsel for the appellant, Sri Akhilesh Singh, Government Advocate, Sri Narendra Kumar Singh, A.G.A., Sri J.K. Upadhyay, A.G.A., Sri I.P. Srivastava, A.G.A. and Sri Irfan Chaudhary, learned AGA for the State.

(2.) This criminal appeal has been preferred by Santosh Kumar alias Gudda against the judgement dated 11.04.2014 and order dated 15.04.2015 passed by learned Sessions Judge, Mainpuri, in S.T. No. 22 of 2012. State v/s. Santosh Kumar Singh alias Gudda convicting him under Ss. 376(2)(f) (old), 302 and 201 IPC and sentencing him to be hanged by neck till his death under Sec. 302 IPC imprisonment for life and fine of Rs. 40,000/ - and in default of payment of fine further imprisonment of one year under Sec. 376(2)(f) IPC (old), from the fine imposed upon the appellant Rs. 30,000/ - was directed to be paid to the victim's father as compensation and seven years rigorous imprisonment and a fine of Rs. 5000/ - and in default of payment of fine further imprisonment of six months under Sec. 201 IPC. All the sentences were directed to run concurrently.

(3.) Reference made by the learned Sessions Judge to this Court for confirmation of death sentence awarded by him against the appellant vide his letter dated 18.04.2014 and registered as Reference No. 04 of 2014 was connected with this appeal by order dated 01.05.2015 passed by this Court is also being considered along with this capital case.