Dinesh Kumar Singh, J. - (1.) Heard Sri Rajrshi Gupta for appellant no.5 Bobby, Sri Ajay Kumar Pandey for rest of the appellants in Crl. Appeal No.1383 of 2014) (in connected appeal) and Sri Arun Kumar Shukla, learned counsel appearing on behalf of the appellants, Sri Kaustubh Srivastava, learned counsel for the first informant and Sri Jai Narain, learned A.G.A. for the State respectively in the aforesaid two appeals.
(2.) This criminal appeal no. 1383 of 2014 has been preferred against the judgement and order dated 25.3.2014 passed in S.T. No. 278 of 2006 (State vs. Chheemo and others) and S.T. No.253 of 2007 (State vs. Wasim) arising out case crime no. 372 of 2005, P.S. Mawana, District Meerut passed by Additional District and Sessions Judge, Court No. 3, Meerut whereby thee appellants have been convicted and sentenced under section 147 IPC for one year rigorous imprisonment, fine of Rs. One thousand and in default of payment of fine, six months additional imprisonment each, under section 148 IPC two years rigorous imprisonment, fine of Rs. Two thousand and in default of payment of fine, two years additional imprisonment each, under section 307/149 IPC life imprisonment, fine of Rs.10,000/- and in default of payment of fine, three years additional imprisonment each, under section 504 IPC one year rigorous imprisonment, fine of Rs. One thousand and in default of payment of fine, one year additional imprisonment each, under section 506 IPC three years rigorous imprisonment, fine of Rs. two thousand and in default of payment of fine, one year additional imprisonment each.
(3.) Other criminal appeal no. 2066 of 2014 (Fareed vs. State of U.P.) has been preferred by the co-accused Fareed against the same judgment and order arising out the same case crime number whereby he has also been held guilty and has been awarded the same punishment under the aforementioned sections.;