SATENDRA SINGH Vs. STATE OF U P

JUDGEMENT

(1.) The aforesaid appeals filed on behalf of the accused-appellant are directed against the impugned judgment and orders dated 28.1.2011 passed by Sri Suresh Chandra Bharati, Additional Session Judge ( Fast Track Court No.1) Farrukhabad in Sessions Trial No.588 of 2007 (State Vs. Indra Pal and others), whereby the appellants were convicted under section 364 I.P.C and sentenced to undergo rigorous imprisonment of 10 years and to pay fine of Rs.20,000/-, failing which to further undergo simple imprisonment of two years.

(2.) Appellant Indra Pal was acquitted in Session Trial No. 586 of 2007 ( State Vs. Indra Pal), under section 307 I.P.C and Session Trial No.587 of 2007 (State Vs. Indra Pal), under section 25/27 Arms Act. Since both the appeals arise out of the same judgement and orders they are disposed of by a common order.

(3.) Heard Sri Srikant, learned counsel for the appellants, Sri Ram Manohar, learned A.G.A for the State-respondent and perused the record.