SURAJ Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard Sri Mohd. Farooq, learned counsel for the appellant in Criminal Appeal No. 4296 of 2017 and Sri Akhilesh Kumar, learned counsel for the appellant in Criminal Appeal No. 3987 of 2017, learned A.G.A. for the State and perused the lower court record.

(2.) Criminal Appeal No. 4296 of 2017 is directed against the judgment and order dated 11.07.2017 passed by Additional District and Sessions, Fast Track Court, Kanpur Dehat, in S.T. No. 21 of 2012 State vs. Suraj, convicting and sentencing the appellant, under Section 366 I.P.C. to 5 years R.I. and fine of rupees ten thousands and in default of payment of fine 6 months simple imprisonment; under Section 376 I.P.C. to seven years R.I. and fine of rupees ten thousands and in default of payment of fine, 6 months rigorous imprisonment and under Section 506(2) I.P.C. to two years R.I. and a fine of rupees two thousands and in default of payment of fine, two months simple imprisonment.

(3.) Criminal Appeal No. 3987 of 2017 is directed against the judgment and order dated 11.07.2017 passed by Additional District and Sessions Judge, Fast Track Court, Kanpur Dehat, in S.T. No. 199 of 2012 State vs. Kundan and others, convicting and sentencing the appellant nos. 1 and 2, Kundan and Vinod, under Section 366 I.P.C. to 5 years R.I. and fine of rupees ten thousands and in default of fine, 6 months simple imprisonment and appellant no. 3, Khanna, under Section 506(2) I.P.C. to two years R.I. and fine of rupees two thousands and in default of payment of fine two months simple imprisonment.