NAEEM Vs. STATE OF UTTAR PRADESH

JUDGEMENT

(1.) These appeals challenge the judgment and order dtd. 17/12/2019, passed by the Division Bench of the High Court of Judicature at Allahabad in Criminal Appeal Nos. 1589 of 2018 and 7393 of 2017, whereby the Division Bench dismissed both the criminal appeals preferred by the appellants, namely, Pappi @ Mashkoor (accused No.1), Naeema (accused No.2) and Naeem (accused No.3) and upheld the order of conviction and sentence dtd. 24/10/2017 as recorded by the learned Sessions Judge, Moradabad (hereinafter referred to as the 'trial court') in Sessions Trial No. 260 of 2017.

(2.) Shorn of details, the facts leading to the present appeals are as under:

(3.) We have heard Shri Mohd. Adeel Siddiqui, learned counsel appearing on behalf of the appellants and Shri Sharan Thakur, learned Additional Advocate General (AAG) appearing on behalf of the respondent-State.