ASHOK KUMAR SINGH Vs. STATE OF U.P.

JUDGEMENT

(1.) This case is listed peremptorily today, but learned counsel for informant is not present.

(2.) Heard Sri P.C. Srivastava, learned Senior counsel assisted by Sri Chandra Shekhar, Sri Adesh Srivastava, Sri Anand Pratap Singh, Sri Devesh Srivastava, Sri Satya Prakash and Sri Rahul Saxena, Sri Shivam Singh, learned counsel for appellants; Sri Prem Shankar Prasad, learned AGA for State-respondent and perused the material on record.

(3.) The present criminal appeal has been preferred by the appellants against the judgment and order dtd. 3/8/1988 passed by the learned Additional Sessions Judge, Deoria, in Sessions Trial No. 102 of 1983, State v. Ashok Kumar Singh and Others, whereby appellant Nos. 1 and 2 have been convicted and sentenced to imprisonment for life under Sec. 302 IPC, rigorous imprisonment for two years under Sec. 148 IPC, and rigorous imprisonment for two years under Sec. 201 IPC. Appellant Nos. 3, 4 and 5 have been convicted and sentenced to imprisonment for life under Sec. 302 read with Sec. 149 IPC, rigorous imprisonment for one year under Sec. 147 IPC, and rigorous imprisonment for two years under Sec. 201 IPC. All the sentences awarded to each of the appellants have been directed to run concurrently.