SANJAY @ ARUN Vs. STATE

JUDGEMENT

(1.) These five appeals, four by the accused and one by the State, are directed against the common impugned judgment dated 3rd June, 2014 passed by the learned Additional Sessions Judge-01 ("ASJ") West in Sessions Case No.40/2013 arising out of FIR No.42/2009 registered at Police Station ("PS") Ranhola convicting Sanjay @ Arun (Accused No.1 "A-1"); Ajay @ Rinku ("A-2"); Ritu @ Monam ("A-3"); Kamlesh ("A-7") for the offence punishable under Section 347/34 of the Indian Penal Code ("IPC"); A-1, A-2 and Vikramjeet Singh ("A-4") for the offence punishable under Section 376 IPC; A-1, A-2 and A-3 for the offence punishable under Section 372/34 IPC; A-7 for the offence under Section 373 IPC; A-1, A-2 and A-3 for the offence punishable under Sections 363/366/34 IPC; and A-3 and A-7 for the offences punishable under Sections 109/376 IPC.

(2.) As far as the appeals of the accused are concerned, they are also directed against the order on sentence dated 6th June, 2014 whereby:

(3.) As far as the appeal by the State is concerned, it is directed against the acquittal by the trial Court of Salauddin @ Sanjay (A-5) and Kumar Sambhav @ Kaku (A-6) of all the offences with which they were charged.