RAKESH AND OTHERS Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard Sri. Bhagwan Das Sharma, learned counsel for the appellants and Sri. Rajesh Kumar Mishra, Brief Holder for the State of U.P.

(2.) This appeal is directed against the judgment and order dated 17.3.2010 passed by learned Addl. Sessions Judge, Court No. 8, Shahjahanpur in S.T. No. 185 of 2007 (State v. Rakesh and others) arising out of case crime no. 394 of 2006 whereby the accused-appellants Rakesh, Sarvesh, Jandail and Mahesh were convicted and sentenced as follows: (a) Life imprisonment along-with fine of Rs. 5000/- each under Section 302/34 Indian Penal Code (In short 'IPC') and in case of default in payment of fine, to undergo one year additional imprisonment and (b) Three years rigorous imprisonment alongwith fine of Rs. 2000/- each under Section 201 IPC and in case of default in payment of fine, to undergo six months additional imprisonment. By the impugned judgment and order, accused Rajendra was acquitted. However, no appeal for acquittal has been filed.

(3.) All these sentences were directed to run concurrently.