Pradeep Kumar Srivastava, J. - (1.) Heard learned counsel for the appellants, Sri Manuraj Singh, learned A.G.A. for the State and perused the record.
(2.) This appeal has been preferred against the judgment and order of conviction dated 31.01.2017, passed by Special Judge, D.D.A., Act, Court No. 4, Chitrakoot, in Special Sessions Trial No. 172 of 2008, arising out of Case Crime No. 01 of 2001, under Sections 148, 323/149, 506 and 304/149 I.P.C., Police Station Manikpur, District Chitrakoot, whereby the accused-appellants were convicted and sentenced for a period of two years rigorous imprisonment each under Section 148 I.P.C., ten year rigorous imprisonment along with fine of Rs. 5000/- each under Section 304/149 I.P.C. in in default two years additional rigorous imprisonment, six months rigorous imprisonment each under Section 323/149 I.P.C. and one years rigorous imprisonment each under Section 506 I.P.C. with default stipulation. It was further directed that all the sentences will run concurrently.
(3.) During the course of argument, learned counsel for the accused-appellants has confined his argument to the quantum of sentence and has submitted that the accused-appellants have been in jail since 20.02.2008. Learned counsel for the accused-appellants has further submitted that the accused-appellants has been convicted maximum for the period of ten years rigorous imprisonment along with fine of Rs. 5000/- each and other sentences have been directed to run concurrently. The accused-appellants have already undergone more than 10 years in jail which is sufficient in the facts and circumstances of the case, therefore, he has requested that either the accused-appellants should be released on undergone or substantial reduction in sentence may be made. It has also been submitted that the accused-appellants are also detained in some other cases.;