SURESH Vs. STATE OF U P

JUDGEMENT

(1.) Heard Sri S.D.Yadav holding brief of Sri J.S.Kashyap, learned counsel for the appellant and Sri Jai Narain, learned AGA for the State.

(2.) Criminal Appeal No. 2408 of 1983 has been preferred by accused-appellant Suresh S/o Kallu against judgment and order dated 12.9.1983 passed by Vth Additional Sessions Judge, Mainpuri in S.T. No. 551 of 1983 in which he has been convicted under Sections 147, 302/149 and 404/149 IPC and sentenced to undergo rigorous imprisonment for a period of one year under Section 147 IPC; one year under Section 404 read with Section 149 IPC; and with imprisonment for life under Section 302/149 IPC and all the sentences are directed to run concurrently.

(3.) The other Criminal Appeal No. 2315 1983 has been preferred by accused-appellant Menhdipal S/o Bhimsen and Raj Pal S/o Tikam Singh against the same Session Trial, whereby both of them have been convicted under Section 148, 404 read with Section 149 IPC and 302 read with 149 IPC and sentenced to undergo rigorous imprisonment for one year each under Section 148 IPC; rigorous imprisonment for one year each under Section 404 read with Section 149 IPC; life imprisonment each under Section 302/149 IPC and all the sentences are directed to run concurrently.