ARVIND KUMAR MISHRA,J. - (1.) By way of aforesaid criminal appeals, challenge has been made to the judgment and order of conviction dated 20.10.2010 passed by Additional Sessions Judge, Fast Track Court No. 3, Ghazipur in Sessions Trial No. 356/2006 under Section 302/149 IPC arising out of Case Crime No. 516/2006 under Sections 302/149, 506 IPC, 27/30 Arms Act, P.S. Mardah, District Ghazipur, whereby the appellants have been sentenced to life imprisonment and a fine Rs. 5,000/- each and in case of default, the concerned convict would have to suffer additional three months' simple imprisonment. One year simple imprisonment under Section 506 IPC coupled with fine Rs. 1,000/- each and in case of default, the concerned convict would have to suffer additional simple imprisonment for one month and Anjani Singh has been further sentenced under Section 148 IPC to one year simple imprisonment coupled with fine Rs. 1,000/- and in case of default, he would have to suffer additional imprisonment for one month. Sentences shall run concurrently.
(2.) Pertinent to mention that appellant- Kanta Singh has died during pendency of the appeal. Therefore, the appeal stood abated qua appellant- Kanta Singh vide order dated 02.03.2016.
(3.) Relevant to mention that the aforesaid two appeals arise out of the judgment in aforesaid Sessions Trial No. 356/2006 pertaining to the same Case Crime No. 516/2006, therefore, both these appeals are being decided by common judgment.;