RAMAIYA PAL Vs. STATE OF U P

JUDGEMENT

(1.) Heard learned counsel for the appellants, learned Additional Government Advocate for the State-respondent and perused the record.

(2.) Though these appeals were listed for orders but with the consent of parties' counsel the appeals were heard at length on merits and these are decided by a common order.

(3.) The aforementioned Criminal Appeals, filed on behalf of the accused-appellants, are directed against the judgment and orders dated 16.01.2016, 23.01.2016 and 25.01.2016 passed by learned Additional Sessions Judge/Special Judge (U.P. Gangster Act), Chandauli in S.T. No. 52 of 2006 (State Vs. Ramaiya Pal), S.T. No. 54 of 2006 (State Vs. Mohd. Isha @ Dangar), S.T. No. 56 of 2006 (State Vs. Dudhnath Chamar @ Sangram), S.T. No. 55 of 2006 (State Vs. Surendra Yadav @ Amit), S.T. No. 50 of 2006 (State Vs. Anoop Kol), S.T. No. 281 of 2005 (State Vs. Munna Harijan), S.T. No. 279 of 2005 (State Vs. Aliyar Kol), S.T. No. 277 of 2005 (State Vs. Lal Chand Harijan), S.T. No. 56 of 2006 (State Vs. Dudhnath Chamar @ Sangram), S.T. No. 275 of 2005 (State Vs. Sanjay Kol), S.T. No. 276 of 2005 (State Vs. Rajendra Kol), S.T. No. 286 of 2005 (State Vs. Shyam Sundar Kol) and S.T. No. 274 of 2005 (State Vs. Vijay Mall), whereby he convicted and sentenced the accused-appellants under Section 3(1) of the U.P. Gangster Act for five years' rigorous imprisonment and to pay fine of Rs.10,000/- each and in default thereof further undergo six months additional imprisonment.