BALA KRISHNA NARAYANA,J. - (1.) Heard Sri G.S. Chaturvedi learned Senior Advocate assisted by Shri Samit Gopal and Km. Somya Chaturvedi on behalf of the appellants and Sri Akhilesh Singh learned Govt. Advocate, Shri N.K.S. Yadav, Shri Saghir Ahmad Shri J.K. Upadhyay, Km. Meena learned AGAs for the State and Smt. Manju Thakur, Brief holder for the State.
(2.) This capital appeal has been preferred by the appellants, Nanku@Brahm Sahai A1 and Chhatrapal Pasi A2 against the judgement and order dated 4.3.2016 passed by Additional Sessions Judge, Court No. 1, Fatehpur in S.T. No. 289 of 2010, State of U.P. v. Nanku @ Brahm Sahai and others arising out of case crime No. 35 of 2010 , under Sections 364/34, 302/34 and 201 IPC at P.S. Lalauli, District Fatehpur connected with S.T. No. 290 of 2010, State of U.P. v. Nanku@Brahm Sahai arising out of case crime No. 37 of 2010 , under Section 25 of Arms Act at P.S. Lalauli, District Fatehpur and S.T. No. 291 of 2010, State of U.P. v. Chhatrapal Pasi arising out of case crime No. 38 of 2010 , under Section 25 of Arms Act at P.S. Lalauli, District Fatehpur by which the appellants have been convicted and sentenced to death and a fine of Rs. 10,000/- and in case of default of payment of fine one year additional simple imprisonment under Section 302/34 IPC, imprisonment for life and a fine of Rs. 10,000/- and in default of payment of fine one year additional simple imprisonment under Section 364/34 IPC, seven years imprisonment under Section 201 I.P.C. and three years imprisonment and a fine of Rs. 5000/- and in default of payment of fine six months additional imprisonment each under Section 25 of the Arms Act.
(3.) All the sentences were directed to run concurrently.;