LALLOO Vs. STATE OF U P

JUDGEMENT

(1.) All these three appeals arise out of the same judgment and order dated 7.8.2006 passed by the Additional Sessions Judge/Fast Track Court, Court No.1, Unnao in Sessions Trial No.402 of 2002 (State v. Lalloo & Others) under Section 363, 366, 368, 376 of the I. P. C. arising out of Case Crime No.80 of 2002, P. S. Hasanganj, District-Unnao, hence these appeals are being disposed of by a common judgment and order with the consent of counsel for the parties.

(2.) Heard Sri Sunil Kumar Singh, Sri Hemant Kumar Misra and Sri R. N. S. Chauhan, learned counsel for the appellants and Sri M. Y. Ansari, learned Additional Government Advocate for the State of U. P.

(3.) Under assail in these appeals bearing Criminal Appeal No. 1595 of 2006 filed on behalf of appellant Lalloo, Criminal Appeal No.1699 of 2006 filed on behalf of appellant Vimlesh and Criminal Appeal No.1690 of 2006 filed on behalf of appellant Kalloo is the judgment and order dated 7.8.2006 passed by the Additional Sessions Judge/Fast Track Court, Court No.1, Unnao in Sessions Trial No.402 of 2002 (State v. Lalloo & Others) under Section 363, 366, 368, 376 of the I. P. C. arising out of Case Crime No.80 of 2002, P. S. Hasanganj, District-Unnao. By the aforesaid judgment dated 7.8.2006 accused Lalloo has been convicted for the offence u/s 363, 366, 376 of the I. P. C. and sentenced to imprisonment for 7 years along with a fine of Rs.2000/- each for the offence u/s 363 and 366 IPC and imprisonment for life along with a fine of Rs.10,000/- for the offence u/s 376 IPC with default stipulation. Accused Vimlesh has been convicted for the offence u/s 363 and 366 IPC and has been sentenced to rigorous imprisonment for 7 years with fine of Rs.2000/- for each of the offence along with default stipulation and the accused Kalloo has been convicted for the offence u/s 368 IPC and sentenced to rigorous imprisonment for 5 years with fine of Rs.2000/- along with the default stipulation.