- (1.) Heard Sri Akhtar Abbas, learned counsel for accused, Sri Chandra Shekhar Pandey, learned AGA and perused the record.
(2.) This appeal has arisen against the judgment and order dated 12.05.2006 passed by Additional Session Judge/FTC No. 4, Lucknow in S.T. No. 60/2005 (State Vs. Prakash @ Om Prakash & Smt. Munni Devi) Case Crime No. 136 of 2003 under Sections 376, 452, 506, 201 IPC P.S. - Itaunja, District - Lucknow whereby learned trial court has convicted the accused Prakash @ Om Prakash under Section 452 IPC for rigorous imprisonment for 5 years and a fine of Rs. 2000/- in default of payment of fine, 4 months imprisonment, under Section 506 IPC three years rigorous imprisonment, under Section 376 IPC imprisonment for life and a fine of Rs. 10,000/- in default of payment of fine 6 months imprisonment.
(3.) Accused Munni Devi was convicted under Section 201 IPC and was sentenced to 3 years rigorous imprisonment and a fine of Rs. 1000/- in default of fine three months rigorous imprisonment was imposed. All the sentences were directed to run concurrently.;