- (1.) The instant appeal is directed against the judgment and orders dated 29.1.2010 passed by Shri Suresh Chandra Bharti, Additional Sessions Judge/Fast Track Court No.1, Mirzapur in S.T. No.11 of 2008, State Vs. Mohd. Mustkeem Ahmad Ansari and others, whereby the appellants have been convicted under Sections 323, 326, 504, 506, IPC and Section 7 Criminal Law Amendment Act and sentenced to undergo simple imprisonment for six months, rigorous imprisonment for ten years with fine of Rs.40,000/- each, simple imprisonment of one year, two years and six months respectively. In default of payment of fine they have been further directed to undergo imprisonment of 2-1/2 years. Vide impugned judgment appellants have been acquitted from the charge under Section 307, IPC.
(2.) Heard Shri Narendra Kumar Tiwari, learned counsel for the appellants, Shri Abdul Majid, learned AGA for the State-Respondent, Shri Sriprakash Dwivedi, learned counsel for the complainant and perused the record.
(3.) On behalf of the appellants it has been submitted that impugned judgment and orders are erroneous and illegal. It is further submitted that the evidence adduced by the prosecution has not been properly appreciated and without due application of mind impugned judgment has been passed.;