Virendra Kumar, J. - (1.)Heard Sri Nadeem Murtaza, learned counsel for appellants as well as Mr. Pankaj Kumar Tiwari, learned Additional Government Advocate on behalf of the State and perused the lower court record.
(2.)This appeal has been preferred by the appellants, Meera @ Ashmeer, Mehndi Hasan, Muneem, Shamsuddin and Saneel @ Sanda, assailing the impugned judgment and order dated 19.07.2007 delivered by the court of learned Additional Sessions Judge/ Fast Track Court No. 3, Hardoi in Sessions Trial No. 758 of 2005 arising out of Case Crime No. 146 of 2005 and connected Sessions Trial Nos. 759 of 2005, 760 of 2005, 761 of 2005 and 762 of 2005, arising out of Crime Nos. 147 to 150 of 2005, for the offence punishable under Sections 147, 148, 302 read with Section 149 I.P.C. and 3/25 of Arms Act, of Police Station Manjhila, District Hardoi.
(3.)The learned trial court has convicted all the appellants for the offence punishable under Sections 147, 148, 302 read with Section 149 I.P.C. and sentenced them to undergo rigorous imprisonment for one year and amount of Rs.500/- has been imposed on each of the appellants for the offence punishable under Section 147 I.P.C.; for the offence punishable under Section 148 I.P.C. rigorous imprisonment for 1-1 year and fine of Rs.500-500/- has been imposed on each appellants. All the appellants have been convicted for the offence punishable under Section 302 I.P.C. read with Section 149 I.P.C. and sentenced them to undergo imprisonment for life and a fine of amount of Rs.5000-5,000/- has been imposed on each of the appellants.