INDRA SEN SINGH Vs. STATE OF U P

JUDGEMENT

(1.) The learned Additional Sessions Judge, Court No. 2, Deoria, U.P. vide judgment dated 20th December, 2010 in Sessions Trial No. 65 of 2007 connected with Sessions Trial No. 66 of 2007 arising out of Case Crime No. 497 of 2006, Police Station-Rudrapur, District-Deoria has convicted the appellants for the offence of murder of one Sri Nivas Gupta and causing gunshot injuries to Kalicharan Gupta.

(2.) The two appellants convicted i.e. Sri Indra Sen Singh and Sri Basdev alias Gulgul Singh have been awarded sentences separately. The appellant Indra Sen Singh has been convicted under Section 302 IPC and has been awarded a sentence of life imprisonment with Rs. 5,000/- as fine, and in default of payment of fine, has been directed to suffer six months' rigorous imprisonment. He has been acquitted of the offences under Section 307 read with Section 34 Indian Penal Code.

(3.) The second appellant Basdev alias Gulgul Singh has been convicted under Section 302 read with Section 34 IPC and has been awarded a sentence of life imprisonment with Rs. 3,000/- as fine. He has also been found guilty and punished for the offence under Section 307 read with Section 34 IPC for which he has been awarded a sentence of five years imprisonment with Rs.2,000/- as fine, and in default of payment of fine, to undergo six months' of rigorous imprisonment. The sentences are to run concurrently.