- (1.) Under challenge in the appeal is the judgment and order dated 19.2.2008 passed by the Additional District Sessions Judge/Special Judge, Gangsters Act. Jhansi in G.S.T. No. 12 of 2006, under section 302/34 I.P.C and section 3 of U.P. Gangsters Act arising out of case crime no. 1167 of 2005, P.S. Prem Nagar, District Jhansi whereby the accused appellants Rajoo alias Rajesh and Arvind have been convicted for the offence under section 302 I.P.C and sentenced to him imprisonment for life and fine of Rs. 5000/- each with default stipulation of six months additional simple imprisonment and further convicted for the offence under section 3 of U.P. Gangsters Act and sentenced to R.I. for five years with fine of Rs. 5000/- with default stipulation of simple imprisonment for one year.
(2.) The accused Rajoo alias Rajesh has also been convicted in S.T. No. 138 of 2005 under section 25 of Arms Act arising out of case crime no. 1223 of 2005,P.S. Prem Nagar, District Jhansi and sentenced to R.I for one year with fine of Rs. 1000/- with default stipulation of additional simple imprisonment for one month.
(3.) The accused appellant, Arvind has also been convicted in S.T. No. 139 of 2005, under section 25 of Arms Act arising out of case crime no. 1224 of 2005, P.S. Prem Nagar, District Jhansi and sentence to R.I for one year with fine of Rs. 1000/- with default stipulation for additional simple imprisonment for one month.;