SUSHIL KUMAR Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Since the above-noted criminal appeals are directed against the conviction of the appellants from a common judgment and order dated 25.11.2013, therefore, they are being decided together for the sake of brevity and convenience on the joint request of learned counsel for the parties.

(2.) Mr. Kurban Ali, has filed his Vakalatnama in criminal appeal CRLA no. 543 of 2013, Sushil Kumar vs State and CRLA no. 545 of 2013, Sanjay Kumar vs State. Mr. Kailash Chand Tiwari, Advocate, who was appointed Amicus Curiae by the Court, is assisting the Court on behalf of appellant Narendra Singh in CRLA no. 544 of 2013. It may be noted here that factual matrix of all the criminal appeals and the law governing the field is the same and, therefore, they are being disposed of together by this common judgment and order.

(3.) Appellants namely, Narendra Singh, Sanjay Kumar and Sushil Kumar were acquitted by the trial court for the charge of offence punishable under Section 363 IPC. Appellants Narendra Singh and Sushil Kumar were also exonerated of the charge under Section 376/511 IPC.