MEWA LAL Vs. STATE

JUDGEMENT

(1.) Heard Mr. Gaurav Kakkar learned Amicus Curiae for the appellant, Mr. Nagendra Bahadur Singh, learned A.G.A. for the State and perused the record.

(2.) Since both the appeals arising out of a common impugned judgment and order dated 24.11.2009 passed by l Additional District and Sessions Judge, Fast Track Court No.11, Chitrakoot in Session Trial No.120 of 2007, therefore, both the appeals are being decided by this common judgment.

(3.) Both appeals have been filed against the judgment and order dated 24.11.2009, passed by the Additional District and Sessions Judge, Fast Track Court No.11, Chitrakoot, whereby the accused-appellants was convicted for offence punishable under Sections 302 / 34 , 328 / 34 , and 201 / 34 I.P.C. and sentenced to undergo for life imprisonment and fine of Rs.10,000/-. In default of payment of fine, he shall undergo for the simple imprisonment for three years for offence punishable under Section 304 / 34 I.P.C. He further sentenced to undergo three years rigorous imprisonment and fine of Rs.3,000/-. In default of payment of fine, he shall undergo one year simple imprisonment for offence punishable under Section 328 / 34 I.P.C. He was sentenced for three years rigorous imprisonment and fine of Rs.3,000/-, in default of fine he shall undergo one year simple imprisonment for offence punishable under Section 201 / 34 I.P.C. All sentences shall run concurrently.