Pratyush Kumar, J. - (1.) Since all these appeals arise out of the same judgment and order dated 10.01.2007 passed in Sessions Trial No. 961 of 2003 (Subesh Chandra and others) and S.T. No. 962 of 2003 (Subesh Chandra Vs. State), they have been heard together and decided by a common order.
(2.) Under challenge in all these appeals are the judgment and order dated 10.01.2007 passed by the learned Additional Sessions Judge/Fast Track Court No. 3, Sitapur in Sessions Trial No. 961 of 2003 (Subesh Chandra and others) and S.T. No. 962 of 2003 (Subesh Chandra Vs. State) whereby each of the appellants have been convicted and sentenced as under: Appellant -Subesh Chandra U/Section 148 IPC 2 years RI U/Section 364 IPC 10 years RI with fine of Rs. 5,000/ - U/Section 302/149 IPC life imprisonment with fine of Rs. 10,000/ - and; Under Sec. 25(1 -B) of the Arms Act, two years rigorous imprisonment with fine of Rs. 1000/ - Appellant -Lal Ji U/Section 148 IPC 2 years RI U/Section 364 IPC 10 years RI with fine of Rs. 5,000/ - U/Section 302/149 IPC life imprisonment with fine of Rs. 10,000/ - Appellant -Hari Nam U/Section 148 IPC 2 years RI U/Section 364 IPC 10 years RI with fine of Rs. 5,000/ - U/Section 302/149 IPC life imprisonment with fine of Rs. 10,000/ - Appellant -Ved Prakash @ Ved Ram U/Section 147 IPC 1 years RI U/Section 364 IPC 10 years RI with fine of Rs. 5,000/ - U/Section 302/149 IPC life imprisonment with fine of Rs. 10,000/ - Appellant -Suresh @ Koche U/Section 147 IPC 1 years RI U/Section 364 IPC 10 years RI with fine of Rs. 5,000/ - U/Section 302/149 IPC life imprisonment with fine of Rs. 10,000/ - Appellant -Ram Sagar U/Section 147 IPC 1 years RI U/Section 364 IPC 10 years RI with fine of Rs. 5,000/ - U/Section 302/149 IPC life imprisonment with fine of Rs. 10,000/ -
(3.) In default of payment of fine all the appellants were directed to further undergo six months additional imprisonment.;