BHANU PRATAP SINGH Vs. STATE OF U P

JUDGEMENT

(1.) All the aforesaid three criminal appeals arise out of common judgment hence the same are being disposed of together.

(2.) Criminal Appeal No.828 of 2009 has been preferred by appellant Bhanu Pratap Singh, Criminal Appeal No.357 of 2009 has been preferred by Heera Mani Pandey alias Babboo Pandey and the third criminal appeal No.590 of 2009 has been preferred by Om Prakash Singh alias Guddoo Singh.

(3.) Under challenge in all these criminal appeals is the judgment and order dated 03.02.2009 passed by Additional Sessions Judge, Court No.9, Faizabad in S.T. No.499 of 2001 arising out of Case Crime No.476 of 2001, Police Station Kotwali Ayodhya, District Faizabad, whereby appellant Bhanu Pratap Singh was convicted under Section 302 IPC and was sentenced with imprisonment for life and also with fine of Rs.10,000/- with default stipulation of additional imprisonment for a period of six months. Remaining two appellants namely Heeramani Pandey and Om Prakash Singh were convicted under Section 302 read with Section 34 IPC and were also sentenced with imprisonment for life and with fine of Rs.5,000/- each with default stipulation of three months additional imprisonment.