- (1.) Heard Sri Ashok Kumar Mishra, learned counsel for the appellant, Sri Umesh Verma, learned Additional Government Advocate for the State and perused the material available on record.
(2.) The instant criminal appeal has been preferred by the appellant-Bhuggan @ Munnu @ Amarjeet Singh challenging the judgment and order dated 22.01.2011 passed by learned Additional Sessions Judge/F.T.C. Court No.IInd/ Special Judge S.C./S.T. Act, Faizabad, in Sessions Trial No.29 of 2008, relating to Case Crime No.128 of 2008, under Sections 376, 324, 504, 506 IPC and Section 3 (2) 5 Scheduled Caste & Scheduled Tribes (Prevention of Atrocities) Act, 1989, Police Station Raunahi, District Faizabad, whereby the appellant-Bhuggan @ Munnu @ Amarjeet Singh was convicted for the offence under Section 376 IPC read with Section 3 (2) 5 of S.C./S.T. Act and was sentenced with imprisonment for life and also with fine of Rs.5,000/- with default of five months' additional imprisonment and for the offence under Section 324 IPC he was sentenced to undergo rigorous imprisonment for a period of two years and also fine of Rs.2000/- with default stipulation of two months' additional imprisonment and for the offence under Section 506 (2) IPC he was further sentenced to undergo rigorous imprisonment for a period of three years and also with fine of Rs.3000/- with default stipulation of three months' additional imprisonment.
(3.) All the sentences were directed to run concurrently.;