VIJAY Vs. STATE OF U P AND ORS

JUDGEMENT

(1.) The aforesaid appeals have been filed on behalf of accused-appellants challenging the correctness of the judgment and orders dated 11.2.2013/18.2.2013 passed by Smt. Deepa Jain, the then Second Additional Sessions Judge, Gautam Buddh Nagar in Session Trial Nos.76 of 2009 (State Vs. Vivekanand alias Vivek & others), 334 of 2009 (State Vs. Vivekanand alias Vivek & others), 77 of 2009 (State Vs. Raj Narayan @ Raju) and 78 of 2009 (State Vs. Vijay) whereby the accused-appellants were convicted under Sections 392, 411 and 307, IPC. Appellant Raj Narayan @ Raju and Vijay were also convicted and sentenced under Section 25 Arms Act. Details of their sentences are as under:-

(2.) Vivekanand alias Vivek:- Ten years' rigorous imprisonment under Section 392 IPC read with Section 34, IPC, fine of Rs.20,000/- in default thereof two years' rigorous imprisonment, under Section 411/34, IPC three years' rigorous imprisonment, fine of Rs.10,000/-, in default thereof one year's rigorous imprisonment, under Section 307/34, IPC seven years' rigorous imprisonment, fine of Rs.15,000/-, in default thereof two years' rigorous imprisonment.

(3.) Raj Narayan @ Raju:- Under Section 411/34, IPC three years' rigorous imprisonment, fine of Rs.10,000/-, in default thereof one year's rigorous imprisonment, under Section 307/34, IPC seven years' rigorous imprisonment, fine of Rs.15,000/-, in default thereof two years' rigorous imprisonment, under Section 25 Arms Act three years' rigorous imprisonment, fine of Rs.5,000/-, in default thereof six months' rigorous imprisonment.