GYANENDRA & OTHERS Vs. STATE OF U P

JUDGEMENT

(1.) Heard Sri Sandeep Kumar Gupta, learned Amicus Curiae appearing for the appellants and learned A.G.A. appearing for the State.

(2.) The instant appeal under Section 374 Cr.P.C. has been preferred by appellants, namely, Gyanendra, Amrendra, Sanjeev and Sanju against the judgment and order dated 18.01.2010 passed by learned Additional Sessions Judge/ Fast Track Court No.2, Kannauj in S.T. No.479 of 2003, convicting and sentencing the appellants under Section 308/34 of the Indian Penal Code for a period of three years' rigorous imprisonment; sentencing them under Sections 323/34 of the Indian Penal Code for a period of one year's rigorous imprisonment.

(3.) At the outset, learned amicus curiae submits that he is not challenging the impugned judgment and order and is only confining his submission only with respect to the order of sentence.