AMAR SINGH Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard learned counsel for the appellants and learned AGA for the State.

(2.) With the consent of learned counsel for the parties, the present two appeals are being heard together and disposed off finally.

(3.) These criminal appeals arise out of the judgment and order dated 22.08.2006 passed by the Additional Sessions Judge, Fast Track Court No. 1, Fatehpur in Session Trial Nos. 569 of 2003 and 570 of 2003 arising out of case crime nos. 137 of 2003 and 139 of 2003 whereby accused-appellants, namely, Jai Singh, Amar Singh and Dayaram Lodh have been convicted and sentenced to life imprisonment under Section 302/34 IPC and a fine of Rs. 10,000/- each and in default of payment of fine, they would further undergo two years additional rigorous imprisonment. Accused-appellant Amar Singh was convicted and sentenced to undergo three years rigorous imprisonment under Section 25 of the Arms Act and a fine of Rs. 5,000/- and in default of payment of fine, the accused-appellant Amar Singh was to further undergo one year additional rigorous imprisonment and all the sentences of accused-appellant Amar Singh was to undergo separately.