ARVIND KUMAR MISHRA,J. - (1.) Heard Sri S.B. Kocher, learned counsel for the appellants and S/Shri A.N. Mulla, Sageer Ahmad, J.K. Upadhyay, learned A.G.As. for the State.
(2.) The instant criminal appeal has been directed against the sustainability of the judgment and order of conviction dated 22.3.2007 passed by the Additional Sessions Judge-1st, Mathura in Sessions Trial No. 1026 of 2004, arising out of case crime no. 219 of 2004, under sections 147, 148, 149, 302, 323, 504, 506 I.P.C., Police Station- Baldev, District- Mathura and Sessions Trial No. 1020 of 2004 arising out of case crime no. 220 of 2004, under section 25 Arms Act, Police Station Baldev, district Mathura, whereby, the appellant -Amar Singh has been convicted under sections 148, 302, 323 read with sections 149, 504, 506 I.P.C. Appellants - Mahavir Singh, Nanak Chandra, Roshan Singh, Hukmum Singh have been convicted under sections 147, 302 read with Sections 149, 323, 504 and 506 I.P.C. and accused- appellant Amar Singh has been convicted under section 25 Arms Act. Brief sketch of the sentence awarded by the trial court is as herein under:-
(3.) Appellant- Mahaveer- has been sentenced to one year R.I. under Section 147 IPC; imprisonment for life coupled with fine Rs.1000/- in case of default of payment of fine- one month simple imprisonment under Section 302 read with Section 149 IPC; six months rigorous imprisonment under Section 323 IPC; one year rigorous imprisonment each under Sections 504 and 506 IPC, respectively.;