Raghvendra Kumar, J. - (1.) Heard learned counsel for the appellants, learned A.G.A. for the State of U.P. counsel for the informant-complainant.
(2.) The Criminal Appeals No. 1167 of 2010, 1208 of 2010, 1210 of 2010 and 1220 of 2010 have been filed against the judgment and order dated 15.04.2010 passed by the Additional Sessions Judge, Court No.6, Gonda in S.T. No. 304 of 2005, State Vs. Gulab Dutt and others, arising out of case crime no. 252 of 2002, under sections 147, 148, 149,302,504, 506 I.P.C. P.S. Tarabganj, District Gonda:- Accused appellants Gulab Dutt, Krishna Dev and Bhagwan Das have been convicted and sentenced to two years imprisonment for the offence under Section 148 of the Indian Penal Code and two years for the offence under Section 506(2) of the Indian Penal Code, further convicted and sentenced to imprisonment for life under Section 302 of the Indian Penal Code with a fine of Rs.10,000/- each along with default stipulation. Accused Anil Kumar has been convicted and sentenced to one year imprisonment for Section 147 of the Indian Penal Code and two years imprisonment for offence under Section 506 (2) of the Indian Penal Code and life imprisonment with a fine of Rs.10,000/- for the offence under Section 302 of the Indian Penal Code along with default stipulation.
(3.) Being aggrieved by the aforesaid judgment and order, the instant appeals are before this Court.;