Surendra Vikram Singh Rathore, J. - (1.) Mrs. Begum Sabiha Kamal and Mrs. Soniya Mishra, learned counsel for the appellants and Ms. Madhulika Yadav, learned Additional Government Advocate were heard.
(2.) These criminal appeals i.e. Criminal Appeal No. 2808 of 2007 preferred by appellants Monu Singh and Girja Shanker @ Nanhe Bhaiya, Criminal Appeal No. 2800 of 2007 preferred by appellant Om Prakash Singh, Criminal Appeal No. 2846 of 2007 preferred by appellant Narendra Singh and Criminal Appeal No. 2779 of 2007 preferred by the appellant Raj Bahoran arise out of a common judgment, hence, the same are being disposed of together.
(3.) Under Challenge in the instant criminal appeals is the judgment and order dated 31.10.2007 passed by learned Additional Sessions Judge/F.T.C. Court No. 1, Hardoi, in Sessions Trial No. 776 of 2006, arising out of Case Crime No. 375 of 2006, under Ss. 147, 148, 149, 307, 302 IPC, Police Station Behta Gokul, District Hardoi and also in ST. No. 777 of 2006 -State Vs. Om Prakash, under Sec. 3/25 Arms Act and ST. No. 778 of 2006 -State Vs. Raj Bahoran under Sec. 3/25 Arms Act and in S.T. No. 780 of 2006 -State Vs. Narendra Singh under Sec. 3/25 Arms Act and in S.T. No. 781 of 2006 -State Vs. Monu Singh under Sec. 3/25 Arms Act whereby all the appellants were convicted and sentenced as under: - (i) Under Sec. 148 IPC - Rigorous imprisonment for a period of one year and also with fine of Rs. 1000/ - each, with default stipulation of two months additional imprisonment. (ii) Under Sec. 307/149 IPC - Rigorous imprisonment for a period of seven years and also with fine of Rs. 3000/ - each, with default stipulation of one year additional imprisonment. (iii) Under Sec. 302/149 IPC - Imprisonment for life and also with fine of Rs. 5000/ - each, with default stipulation of one and half year's additional imprisonment. (iv) Under Sec. 3/25 Arms Act - Rigorous imprisonment for a period of one year and also with fine of Rs. 1000/ - each, with default stipulation of two months additional imprisonment.;