Ajit Singh, J. - (1.) Heard Sri Manish Tiwariy, learned Senior Advocate, assisted by Sri Ray Sahab Yadav, learned Counsel for the appellants and learned A.G.A. for the State.
(2.) The learned counsel for the parties submits that this appeal may be disposed of at the admission stage itself. Accordingly, it is being disposed of by this Court.
(3.) This criminal appeal has been preferred against the judgment and order dated 19.11.2020 passed by Special Judge (Dacoity Affected Area)/Additional District Judge, Jhansi in Session Trial No.114 of 2013, State Vs. Rahees Yadav & Others arising out of Case Crime No.91 of 2013, under Sections 147, 148, 386, 504, 506 I.P.C., Police Station Month, district Jhansi convicting the appellants under Section 147 I.P.C. for rigorous imprisonment for one year and also convicting the appellants under Section 384 I.P.C. for two years rigorous imprisonment and fine of Rs.10,000/- each in default of payment of fine, the appellants shall undergo three months of additional rigorous imprisonment and all the conviction shall run concurrently.;