Siddharth, J. - (1.)Heard Sri Anil Kumar Jaiswal, learned Counsel for the appellants and learned AGA for the State.
(2.)This criminal appeal is directed against the judgment and order dated 19.10.2015 passed by Additional Sessions Judge/Fast Track Court, Aligarh, in Session Trial No. 842 of 2010, arising out of Case Crime No. 183 of 2010, under Sections 363, 328, 304, 376, 120-B IPC, Police Station Gandhi Park, District Aligarh.
(3.)The appellants have been convicted under Section 366 IPC and sentenced to 5 years' rigorous imprisonment and fine of Rs.3,000/- and in default of payment of fine, two months' additional imprisonment; under Section 306 IPC sentenced to 5 years' rigorous imprisonment and fine of Rs.5,000/- and in default of payment of fine, three months' additional imprisonment; under Section 376 IPC sentenced to 7 years' rigorous imprisonment and fine of Rs.5,000/- and in default of payment of fine, four months' additional imprisonment; under Section 120-B IPC sentenced to 3 years' rigorous imprisonment and fine of Rs.2,000/- and in default of payment of fine, two years' additional imprisonment, has been directed.