AMIT @ SONU JAAT Vs. STATE

JUDGEMENT

(1.) The instant criminal appeals under Sec. 374(2) of the Code of Criminal Procedure, 1973, (hereinafter "Cr.P.C.") have been filed against the impugned judgment dated 16th March 2016 and order on sentence dated 11/04/2016 passed by learned Additional Sessions Judge, Special Fast Track Court, Southeast District, Saket Court, New Delhi wherein the Appellants/Accused persons were convicted and sentenced.

(2.) Since the criminal appeals bearing number CRL.A.-692/16, CRL.A.-815/16, CRL.A.-892/16, CRL.A.-894/16, CRL.A.-897/16, and CRL.A.-1053/16 have arisen out of the same FIR, pertain to the same set of facts, and have been heard together, therefore the same are being decided by way of this common judgment.

(3.) The brief facts and circumstances that have led to the instant case are as under: