- (1.) This case is expedited vide order of Hon'ble Supreme Court in Special Leave to Appeal (Crl.) No. 9397/2015(Sandeep Yadav vs. State of U.P.). In compliance of order of Hon'ble Supreme Court, this appeal is being decided.
(2.) Heard Sri Bhavya Sahai, learned Advocate holding brief of Sri Brijesh Sahai, learned counsel for the appellants, Sri Satyendra Pandey, learned counsel for the complainant as well as Sri Mayank Mishra, Learned Brief Holder for the State and perused the record.
(3.) This criminal appeal under Section 374(2) Cr.P.C. has been preferred by Rampal Yadav and Sandeep Yadav against State of U.P. challenging judgment and order dated 21.5.2014 passed by Additional Sessions Judge/Special Judge(E.C. Act), Gorakhpur in Session Trial No. 86 of 2008 (State vs. Rampal Yadav and others) arising out of Case Crime No. 367 of 2007, under Sections 147, 148, 149, 302, 307, 504, 506, 427 IPC, Police Station Tiwaripur, District Gorakhpur convicting and sentencing appellants to undergo seven years' rigorous imprisonment under section 304-II/149 IPC; three years' rigorous imprisonment with fine of Rs.5000/- and in default in payment, two months additional rigorous imprisonment under section 324/149 IPC; two years imprisonment under Section 147 IPC; three years imprisonment under Section 148 IPC and two years imprisonment under section 427 IPC. All the sentences will run concurrently.;