TASAUVAR Vs. STATE OF U P

JUDGEMENT

(1.) Heard Sri Pradeep Kumar Tripathi, learned counsel for appellants as well as Sri Umesh Chandra, learned A.G.A. for the State.

(2.) These appeals have been preferred assailing impugned judgment and order dated 15.05.2006 delivered by the Court of Additional Sessions Judge, Court No.1, Lakhimpur Kheri in Sessions Trial No. 243 of 2004: State Vs.Tasauvar and others arising out of Crime No. 497 of 2003 under Section 147, 148, 302 and 506 I.P.C., Police Station Fardahan, District Lakhimpur Kheri.

(3.) Learned trial Court has convicted all the appellants for offence punishable under Section 148 I.P.C. and sentenced to undergo imprisonment for period of three years and for offence punishable under Section 302 I.P.C. to undergo imprisonment for life and fine of amount of Rs.10,000/- has been imposed with default stipulation to serve out additional imprisonment for two years. All the appellants have been convicted for offence punishable under Section 506 I.P.C. and sentenced to undergo imprisonment for one year. It is also directed that all the sentences, except the sentence awarded in default of payment of fine, shall run concurrently.