RAJU MAURYA Vs. STATE OF U.P.

JUDGEMENT

(1.) These appeals are connected appeals arising out of same judgment and order dated 30.05.2007, hence are being decided by a common judgment.

(2.) These appeals have been filed against the judgment and order dated 30.05.2007 passed by Additional Sessions Judge, Court No. 3, Unnao in Sessions Trial No. 424 of 2003 in case crime No. 32 of 2003 under Section 302/34, 323/34, 504 and 506 of Indian Penal Code (hereinafter referred to as IPC) registered in Police Station Auras, District Unnao. (State of U.P. Vs. Nanh Singh and others) whereby the appellants have been convicted under Section 302/34 of Indian Penal Code for life imprisonment and Rs. 5000/- fine and under Section 323/34 for six months rigorous imprisonment and in default of non depositing of fine a further punishment of six months of rigorous imprisonment.

(3.) Heard Sri Manish Kumar Singh and Jitendra Singh, learned counsels for the appellants and Sri Shailendra Singh, Advocate, brief holder for the State of U.P.