NANDU AND ORS. Vs. STATE OF U.P.

JUDGEMENT

(1.) Since these appeals arise out of the same incident and have been filed against the same impugned judgment and order, they are being disposed of by a single judgement.

(2.) Heard Sri Nagendra Mohan, learned counsel for the appellant and Ms. Ruhi Siddiqui, learned AGA for the State.

(3.) Criminal Appeal No. 171 of 2006 has been filed by the accused -appellant under Sec. 374 Cr.P.C. assailing the correctness of the judgment and order dated 17th December, 2005 passed by Sri Jai Mangal Sharma, the then Additional Sessions Judge/Fast Track Court No. 1, at Faizabad in S.T. No. 133 of 1995 thereby convicting the appellant under Sec. 396 I.P.C. and sentencing him to undergo imprisonment for life and to pay a fine of Rs. 1,000/ - in default thereof to further undergo imprisonment of one year.