BALWANT SINGH Vs. STATE OF U P

JUDGEMENT

(1.) The CRIMINAL REVISION No. - 4096 of 2015 has been preferred by revisionist, Balwant Singh against the judgment and order dated 20.8.2015 passed by Additional District and Sessions Judge, Court No. 13, Allahabad in Criminal Appeal No. 2/2014 (Balwant Singh Vs. State) dismissing the appeal arising out of order dated 2.9.2013 passed by ACJM, Court No. 12, Allahabad in Criminal Case No. 345 of 2011 (State of U.P. Vs. Balwant Singh and others) convicting and sentencing the revisionist under Section 419 I.P.C. for a period of 3 years rigorous imprisonment and Rs. 5000/- fine and in default of payment of fine 5 months additional imprisonment, under Section 420 I.P.C. for a period of 7 years rigorous imprisonment and Rs. 20,000/- fine and in default of payment of fine 10 months additional imprisonment, under Section 467 I.P.C. for a period of 7 years rigorous imprisonment and Rs. 25,000/- fine and in default of payment of fine 11 months additional imprisonment, under Section 468 I.P.C. for a period of 7 years rigorous imprisonment and Rs. 25,000/- fine and in default of payment of fine 11 months additional imprisonment, and under Section 471 I.P.C. for a period of 7 years rigorous imprisonment and Rs. 25,000/- fine and in default of payment of fine 11 months additional imprisonment has been awarded.

(2.) The sentences under Section 419, 420, 467 and 468 I.P.C. shall run concurrently and after that sentence under Section 471 shall run and from the fine deposited a sum of Rs. 50,000/- is to be paid as compensation to Smt. Anita Chaudhary, real owner.

(3.) The CRIMINAL REVISION No. - 4252 of 2015 has been preferred by the revisionist, Bhal Chandra Alias Bechan Singh against the judgment and order dated 20.8.2015 passed by Additional District and Sessions Judge, Court No. 13, Allahabad in Criminal Appeal No. 222/2013 ( Bhal Chandra Alias Bechan Singh Vs. State) dismissing the appeal arising out of order dated 2.9.2013 passed by ACJM, Court No. 12, Allahabad in Criminal Case No. 345 of 2011 (State of U.P. Vs. Balwant Singh and others) convicting and sentencing the revisionist under Section 419 I.P.C. for a period of 3 years rigorous imprisonment and Rs. 5000/- fine and in default of payment of fine 5 months additional imprisonment, under Section 420 I.P.C. for a period of 7 years rigorous imprisonment and Rs. 20,000/- fine and in default of payment of fine 10 months additional imprisonment, under Section 467 I.P.C. for a period of 7 years rigorous imprisonment and Rs. 25,000/- fine and in default of payment of fine 11 months additional imprisonment, under Section 468 I.P.C. for a period of 7 years rigorous imprisonment and Rs. 25,000/- fine and in default of payment of fine 11 months additional imprisonment, and under Section 471 I.P.C. for a period of 7 years rigorous imprisonment and Rs. 25,000/- fine and in default of payment of fine 11 months additional imprisonment has been awarded.