RAORAJA Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard Sri Dileep Kumar, learned counsel for the appellants and Sri Murlidhar Misra, learned counsel for the complainant, Sri A.N. Mulla assisted by Sri Saghir Ahmad, Sri J.K. Upadhyay, Kumari Meena and Ms. Manju Thathur, learned AGAs for the State.

(2.) These seven criminal appeals have been preferred by the appellants Bhola Singh, Raoraja, Bharat Singh, Maan Singh Gujar and Sardar Singh against the judgment and order dated 20.08.2009 passed by Additional Sessions Judge, Court No.1, Jhansi in S.T. No. 41 of 2007, under Sections 148, 302/149, 307/149 IPC and 7 Criminal Law Amendment Act, State v. Raoraja and six others connected with S.T. No. 79 of 2007 , State v. Man Singh Gujar, under Section 25 Arms Act, S.T. No. 80 of 2007 , State v. Sardar Singh, under Section 25 Arms Act, S.T. No. 81 of 2007 , under Section 25 Arms Act, State v. Bharat Singh, S.T. No. 82 of 2007 , under Section 25 Arms Act, State v. Bhola Singh and S.T.No. 118 of 2007 under Section 25 Arms Act, State v. Raoraja by which the accused appellants Raoraja, Sardar Singh, Bharat Singh, Man Singh Gujar and Bhola Singh were convicted and sentenced to one year rigorous imprisonment each under Section 148 IPC, imprisonment for life together with fine of Rs. 1 lakh each and in default of payment of fine three years additional rigorous imprisonment each under Section 302/149 IPC, 10 years rigorous imprisonment and a fine of Rs. 1000/- each and in default of payment of fine six months additional rigorous imprisonment each under Section 307/149 IPC and six months rigorous imprisonment each under Section 25 Arms Act. All the sentences awarded to the accused appellants were directed to run concurrently.

(3.) Government Appeal Nos. 8277 of 2009 has been preferred by the State of U.P. against the part of judgment and order 20.08.2009 passed in S.T. No. 41 of 2007 by which accused Sachin and Manish have been acquitted in Criminal Appeal No. 5315 of 2009.