BASANT CHAURASIYA Vs. STATE OF U P

JUDGEMENT

(1.) Challenge in these criminal appeals is to the judgement and order dated 14.1.2015 passed by the Additional Sessions Judge, Special Judge, Dacoity Affected Area at Jhansi , in S.S.T. No. 124 of 2007 (State Vs. Basant Chaurasiya and others), arising out of Case Crime No. 1270 of 2007 (State Vs. Basant Chaurasiya) under sections 364A, 120B IPC, P.S. Sipri Bazar, District Jhansi. Consequently, both the criminal appeals have been heard together and are being decided by this common judgement.

(2.) By means of the impugned judgement and order dated 14.1.2005, the Court below has convicted the accused appellants under section 364A IPC and consequently sentenced them for life imprisonment along with fine of Rs.10,000/- each. In case of default in the payment of fine, the accused-appellants are to further undergo imprisonment for six months. The accused-appellants have also been convicted under section 120-B read with section 364A IPC and consequently sentenced for life imprisonment along with fine of Rs.10,000/- each. In case of default in the payment of fine, the accused-appellants are to further undergo imprisonment for six months each.

(3.) We have heard Mr. V.P. Srivastava, the learned Senior counsel assisted by Mr. Anand Prakash Pandey, Advocate for the accused-appellant Bably, Mr. R.P. Tewari, Advocate and Mr. Noor Mohammad Advocate for the accused-appellant Basant Chaurasiya and Mr. Saghir Ahmad, the learned A.G.A for the State.