HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH ?Court No. - 4 Case :- CRIMINAL APPEAL No. - 693 of 2015 Appellant :- Devendra Singh & 4 Others Respondent :- State Of U.P. Counsel for Appellant :- Vijay Kumar Singh Counsel for Respondent :- Govt. Advocate Hon'ble Shashi Kant,J.
Heard Sri Vijay Kumar Singh, learned counsel for appellants and learned A.G.A. for the State of U.P.
This appeal under Section 374 (2) of Cr.P.C. has been filed against judgment and orders dated 02.06.2015 passed by the learned Special Judge, S.C./S.T. (PA) Act/ASJ Court No. 7 Hardoi in Sessions Trial No. 748 of 2009, arising out of Crime No. 508 of 2008, under Sections 323, 149, 504, 506 I.P.C. & 3 (1) (X) SC/ST Act, P.S. Madhauganj, District Hardoi, whereby the learned Trial Court has convicted and sentenced the appellants under Section 323/149 I.P.C. rigorous imprisonment of six months with fine of Rs. 500/- each, in default of payment of fine, additional three months R.I., under Section 504 I.P.C. six months R.I. with fine of Rs. 500/- each, in default of payment of fine, additional three months R.I., under Section 506 I.P.C. one year R.I. with fine of Rs. 1000/- each, in default of payment of fine, additional five months R.I. and under Section 3 (1) (X) SC/ST Act two year years R.I. with fine of Rs. 2,000/- each, in default of payment of fine, they shall undergo six months additional imprisonment. All sentences are directed to run concurrently.
Admit.
Learned A.G.A. is representing State of U.P., therefore, there is no need to issue notice to the State.
Summon the record of learned lower Court.
List after receipt of record of lower Court.
Order Date :- 11.6.2015 Monika
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Court No. - 4Case :- CRIMINAL APPEAL No. - 693 of 2015 Appellant :- Devendra Singh & 4 Others Respondent :- State Of U.P.
Counsel for Appellant :- Vijay Kumar Singh Counsel for Respondent :- Govt. Advocate Hon'ble Shashi Kant,J.
Bail Application No. 57428 of 2015.
Heard Sri Vijay Kumar Singh, learned counsel for appellants and learned A.G.A. for the State of U.P.
Learned counsel for appellant submits that appellants have been convicted and sentenced under Sections 323, 149, 504, 506 I.P.C. & 3 (1) (X) SC/ST Act for four years and fine of Rs. 4000/- each along with smaller punishment in other Sections. It is said that during trial, they were on bail and have not misused the liberty of bail, therefore, they may be enlarged on bail during pendency of this appeal.
The prayer for bail has been opposed by learned A.G.A.
Keeping in view of above facts, let the appellants-accused person namely Devendra Singh, Brajendra Singh, Akhilesh Singh, Purshottam Singh and Dharmendra Singh be enlarged on bail in Sessions Trial No. 748 of 2009, arising out of Crime No. 508 of 2008, under Sections 323, 149, 504, 506 I.P.C. & 3 (1) (X) SC/ST Act, P.S. Madhauganj, District Hardoi, on their furnishing a personal bond and two sureties each in the like amount to the satisfaction of the Court concerned. It is further directed that the learned Trial Court shall transmit the copy of the personal bond and surety bonds for records of this Court.
Order Date :- 11.6.2015 Monika