AJAI ALIAS AJJU Vs. STATE OF UTTAR PRADESH

JUDGEMENT

(1.) Criminal Appeals No.598600 of 2013 have been preferred by accused Ajai alias Ajju, Braj Pal and Ravi respectively. Ajai alias Ajju has since died, as reported by the learned counsel for both the sides. Accordingly, Criminal Appeal No.598 of 2013 stands abated. Criminal Appeal No.337 of 2014 has been preferred by accused Mukesh.

(2.) The above appeals assail the correctness of the judgment and order of the High Court dtd. 22/2/2012 whereby the conviction recorded by the Trial Court under sec. 302/149 of the Indian Penal Code [IPC] and other allied offences, both under the IPC as also the Arms Act, 1959 has been affirmed. However, sentence awarding death penalty by the Trial Court has been commuted to life sentence for all the accused. Rest of the sentences have been maintained.

(3.) Criminal Appeal Nos.745748 of 2015 have been preferred by the State of Uttar Pradesh against the above referred common judgment of the High Court to enhance the punishment to all the four respondents and award them death sentence.