LALAI YADAV Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard Sri Ramesh Chandra Yadav and Sri Sanjeev Kumar Yadav, learned counsel for the appellant Lalai Yadav, Sri Ramesh Chandra Yadav, learned Amicus Curiae on behalf of the appellant Shiv Chand Yadav in connected Criminal Appeal No. 4783 of 2013 and Sri Ashish Pandey, learned A.G.A. for the State.

(2.) These two connected criminal appeals are directed against the judgment and order dated 07.09.2013 passed by learned Additional Sessions Judge, Court No. 7, Azamgarh, in Session Trial No. 251 of 2008, arising out of Case Crime No. 280 of 2005, Police Station Saraimeer, District Azamgarh (State of U.P. Vs. Shiv Chand Yadav & Another ) hence both criminal appeals are decided by the present common judgment.

(3.) Appellant Lalai Yadav in Criminal Appeal No. 4117 of 2013 has been convicted and sentenced under Sec. 302 read with Sec. 34 I.P.C. to serve life imprisonment along with a fine of Rs. 5,000.00 and to undergo six months further imprisonment in default of payment of fine. He has also been convicted under Sec. 504 I.P.C. and sentenced to serve one year imprisonment.