SURENDRA VIKRAM SINGH RATHORE, J. - (1.) HEARD learned counsel for the appellant and learned A.G.A. for the State and perused the record.
(2.) THE instant criminal appeal has been preferred by the appellants -Ram Surat and Tribhuwan challenging the judgment and order dated 23.07.2003 passed by learned Additional Sessions Judge/F.T.C. -III, Court No.12, Sultanpur in Sessions Trial No.217 of 1996, arising out of Case Crime No.28 of 1996 whereby appellants were tried for the offences under Sections 302/34, 323/34, 324/34 and 307/34 IPC, Police Station Dhammaur, District Sultanpur. However, they were acquitted of the charge under Section 307/34 IPC but they were convicted for the offence under Section 302/34 IPC and were sentenced with imprisonment for life and also with fine of Rs.5000/ - with default stipulation of six months additional simple imprisonment. They were further convicted for the offence under Sections 323/34 and 324/34 IPC and were sentenced to undergo six months' rigorous imprisonment and two years rigorous imprisonment respectively for the said offences.
(3.) ALL the sentences were directed to run concurrently. In this case, there was a cross case of the incident which was registered as Case Crime No.28 of 1996 at the same police station under Sections 323, 504, 506 IPC and the said cross case was pending at the time of the decision of the instant case.;