Sonu Singh And 3 Others vs State Of U.P. And Another
2023 Latest Caselaw 9890 ALL

Citation : 2023 Latest Caselaw 9890 ALL
Judgement Date : 4 April, 2023

Allahabad High Court

Sonu Singh And 3 Others vs State Of U.P. And Another on 4 April, 2023

Bench: Gajendra Kumar




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 93
 

 
Case :- CRIMINAL APPEAL No. - 3343 of 2023
 

 
Appellant :- Sonu Singh And 3 Others
 
Respondent :- State of U.P. and Another
 
Counsel for Appellant :- Gaurav Singh Tomar,Subhash Gosain
 
Counsel for Respondent :- G.A.
 

 
Hon'ble Gajendra Kumar,J.

Heard learned counsel for appellant and learned A.G.A. for State.

This criminal appeal has been preferred against the impugned judgment and order dated 21.03.2023 passed by Special Judge, (SC/ST Act), Jalaun at Orai in Sessions Trial No. 16 of 2015 and Session Trial No. 16A of 2015 arising out of Case Crime No. 159 of 2013, under Sections 323, 324, 504, 506, 427 of IPC and Section 3(1) (X) of SC/ST Act, Police Station Sirsakalar District Jalaun by which the appellant was sentenced under section 323 I.P.C. appellant no. 1, 2 and 3 for one year rigorous imprisonment imprisonment with fine of Rs.1000-1000/- and in default payment of fine additional one months imprisonment, under section 504 I.P.C. for one year imprisonment with fine of Rs.500/- and in default payment of fine additional three months imprisonment, under section 506 I.P.C. for one year imprisonment with fine of Rs.1000-1000/- and in default payment of fine additional one-one month imprisonment,under section 3(1)X S.C./S.T. Act for three years imprisonment with fine of Rs.5,000-5,000/- and in default payment of fine additional six-six months imprisonment.

Learned counsel for appellants submitted that appellant was on bail during trial and had not misused the liberty. Appellant is also on interim bail till filing of this appeal.

Admit.

Issue notice to opposite party no. 2/informant under Section 15A(3)(5) of SC/ST Act through Chief Judicial Magistrate concerned.

Summon the lower court record (only photostat copy of exhibit papers and statements of witnesses).

List this matter in the week commencing 08.05.2023.

The sentence of the appellant is suspended subject to deposit 50% of amount imposed as fine within one week.

Till then, interim bail of appellant is extended.

Order Date :- 4.4.2023

Satish