- (1.) Heard learned counsel for the applicants, learned AGA for the State and perused the record.
(2.) Feeling aggrieved and dissatisfied with the impugned judgment and order dated 18.07.2005 passed by the learned Additional Sessions Judge/Fast Track Court No. 2 Hardoi in Sessions Trial No. 730 of 1999, State Vs. Brij Pal Singh and Others, arising out of Case Crime No. 46 of 1999, Under Section 364-A IPC, registered at Police Station Kachhauna, District Hardoi, and connected Sessions Trial No. 585 of 1999 under Section 307/34 IPC, Sessions Trial No. 586 of 1999, Crime No. 50 of 1999, under Section 25/27 Arms Act and Sessions Trial No. 587 of 1999 Crime No. 32 of 1999 Under Section 25/27 Arms Act, Police Station Kachhauna, District Hardoi convicting and sentencing both the appellants in S.T. No. 730 of 1999 under Section 364-A for a period of Life imprisonment, and a fine of Rs. 5,000/- each in default of payment of fine six months additional simple imprisonment to each and in S.T. No. 585/99 under Section 307/34 IPC for a period of seven years Rigorous imprisonment and a fine of Rs. 2,000/- each and in default of payment of fine a period of 3 months additional simple imprisonment to each in Sessions Trial No. 586 of 1999 "State Vs. Brij Pal Singh" under Section 25/27 Arms Act in Sessions Trial No. 587 of 1999 "State Vs. Ajai Singh" under Section 25/27 Arms Act. One years rigorous imprisonment and fine of Rs. 1,000/- each in default of fine one month additional simple imprisonment to each. All the sentences were made to run concurrently.
(3.) Appeal of Ram Singh who is main culprit will stand abated as he has passed away in an encounter.;