- (1.) In these appeals both the appellants have been convicted and sentenced to undergo Life Imprisonment for having committed the offences that have been found to be established and proved by the prosecution under Sections 302 read with Section 34 I.P.C. Apart from this a fine of Rs.5,000/- has been imposed on both the appellants and in default to undergo two months' additional imprisonment. Both the appellants have also been sentenced and convicted for 1 year imprisonment for the offence under Section 504 I.P.C. coupled with a fine of Rs.1,000/- each and in default thereof to undergo fifteen days imprisonment. Similarly for the offence under Section 506 I.P.C. the appellants have been awarded a sentence of one year imprisonment and a fine of Rs.1,000/- each and in default thereof to undergo fifteen days imprisonment.
(2.) The appellant Uma Ram @ Om Prakash has been further awarded a sentence of two years imprisonment under Section 3/25 of the Arms Act coupled with a fine of Rs.1,000/- and in default thereof to undergo an additional imprisonment of one month. All the sentences are to run concurrently.
(3.) The said judgment of the learned Additional District & Sessions Judge, Mau dated 05.06.2013 arising out of Case Crime Nos.1698 of 2009 and 1701 of 2009, Police Station Chiraiyakot, district Mau has been assailed on several grounds. Sri M.P.Yadav, learned counsel for the appellant has advanced his submissions for the appellant Uma Ram @ Om Prakash and Sri K.K.Singh alongwith Sri Sunil Kumar Singh have advanced their submissions on behalf of the appellant Indradeo Ram. Sri Ajit Ray, learned A.G.A. has advanced his submissions on behalf of the State along with Sri Jai Narain.;