ANJANI SINGH Vs. THE STATE OF UTTAR PRADESH

JUDGEMENT

(1.) This appeal arises from judgment and order of the High Court of Judicature at Allahabad The High Court dtd. 5/7/2019 passed in Criminal Appeal No. 8133 of 2007.

(2.) Three persons, namely, Anjani Singh (Appellant No. 1), Ravindra Singh (Appellant No. 2) and Rishabh Dev Singh were tried in Sessions Trial No. 28 of 2005 for offences punishable under Ss. 302/34, 307/34 and 504 of Indian Penal Code, 1860 IPC. All three were convicted by the Court of Additional Sessions Judge, Court No. 1, Ballia (in short the Trial Court). Appellant Nos. 1 and 2 were convicted under Ss. 302, 307 and 504 of IPC, whereas Rishabh Dev Singh was convicted under Ss. 302/34, 307/34 and 504 of IPC.

(3.) On appeal to the High Court, Rishabh Dev Singh (for short Rishab) was acquitted whereas conviction of Anjani Singh (for short Anjani) and Ravindra Singh (for short Ravindra) was affirmed vide the impugned order.