MANGAROO Vs. STATE OF U P
LAWS(ALL)-2005-9-55
HIGH COURT OF ALLAHABAD
Decided on
September 01,2005
MANGAROO SON OF RAM SAKAL (IN JAIL)
Appellant
VERSUS
STATE OF UTTAR PRADESH
Respondents
Referred Judgements :-
MOHANLAL GANGARAM GOHANL V. STATE OF MAHARASHTRA [REFERRED TO]SIMON AND ORS. V. STATE OF KARNATAKA [REFERRED TO]
SAHDEO GOSAIN V. KING-EMPEROR [REFERRED TO]
TAHSILDAR SINGH VS. STATE OF UTTAR PRADESH [REFERRED TO]
BUDHSEN VS. STATE OF UTTAR PRADESH [REFERRED TO]
RAMESHWAR SINGH VS. STATE OF JAMMU AND KASHMIR [REFERRED TO]
V C SHUKLA VS. STATE DELHI ADMINISTRATION [REFERRED TO]
AMAR SINGH VS. STATE OF MADHYA PRADESH [REFERRED TO]
EARABHABRAPPA ALIAS KRISHNAPPA VS. STATE OF KARNATAKA [REFERRED TO]
NARAYAN SINGH MAN SINGH VS. STATE OF MADHYA PRADESH [REFERRED TO]
SURESH CHANDRA BAHRI GURBACHAN SINGH RAJ PAL SHARMA VS. STATE OF BIHAR [REFERRED TO]
DANA YADAV VS. STATE OF BIHAR [REFERRED TO]
SARWAN SINGH VS. STATE OF PUNJAB [REFERRED TO]
VISVESWARAN VS. STATE REPUBLIC [REFERRED TO]
MALKHANSINGH VS. STATE OF MADHYA PRADESH [REFERRED TO]
PRAMOD MANDAL VS. STATE OF BIHAR [REFERRED TO]
JUDGEMENT
R.P. Yadav, J. -
(1.)The aforesaid criminal appeals have been preferred against the judgment of conviction dated 6.7.2004 and der imposing sentences dated 7.7.2004 passed in Session Trial No. 210 of 2003 by the Additional Sessions Judge, Fast Tract Court No. 4, Deoria convicting the appellants Mangaroo, Yadupati Chauhan under sections 396/397 IPC, Bhanwar Pal, Deepak alias Chanda under sections 396,397, 412 IPC and Smt. Arti Devi under section 412 IPC. and sentencing appellant Mangaroo with extreme penalty of death under section 396 IPC and 7 years rigours imprisonment under section 397 IPC. Appellant Yadupati Chauhan, Bhanwar Pal, Deepak alias Chanda have been sentenced to imprisonment for life and fine of Rs, 10,000/- for the offence under section 396 IPC and 7 years R.I. under section 397 IPC. In default of payment of fine, the appellants have been directed to undergo rigorous imprisonment for one year each. Appellants Bhanwar Pal, Deepak alias Chanda and Smt. Arti Devi have been sentenced to 10 years R.I. and a fine of Rs. 5,000/-under section 412 I.P.C. each and in default of payment of fine, they have been directed to undergo rigorous imprisonment for six months.
(2.)Learned Sessions Judge has made a reference under section 366 of Criminal Procedure Code, which has been registered as Crl. Reference No. 7 of 2004.
(3.)Common questions of facts and law are involved in all these appeals, therefore, we propose to dispose them of together by this common judgment.
(2.)Learned Sessions Judge has made a reference under section 366 of Criminal Procedure Code, which has been registered as Crl. Reference No. 7 of 2004.
(3.)Common questions of facts and law are involved in all these appeals, therefore, we propose to dispose them of together by this common judgment.
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