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

JUDGEMENT

(1.) Since these two appeals relate to the same occurrence. They are disposed of by a common judgement and order.

(2.) The aforesaid appeals filed on behalf of the appellants are directed against the judgement and orders dated 16.9.2011 passed by Sri Mahesh Nautiyal, Additional Sessions Judge, Court No. 19, Bulandshahr, in S.T. No. 837 of 2010 (State v/s. Mangey and 3 others) S.T. No. 837 -A of 2010 (State v/s. Puneet), and S.T. No. 838/2010(State v/s. Puneet) whereby the appellants were convicted under Ss. 307/34,323/34 and 504 I.P.C. and sentenced to undergo rigorous imprisonment of 10 years and to pay fine of Rs. 10,000/ -, to pay fine of Rs. 1,000/ - and further to pay fine of Rs. 2,000/ -, respectively. In default of payment of fine they were further sentenced to undergo 2 years' imprisonment, 3 months' imprisonment and 6 months' imprisonment, respectively. Appellant Puneet was also convicted and sentenced under Sec. 25 Arms Act and sentenced to undergo rigorous imprisonment for a period of 3 years and to pay fine of Rs. 5,000/ -, failing which to further undergo rigorous imprisonment of one year.

(3.) Heard Sri V.P. Srivastava, learned senior counsel assisted by Sri Lav Srivastava, learned counsel for the appellants, Sri Ram Manohar, learned A.G.A for the State -respondent and perused the record.