SATISH BABU Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard Sri Rajjan Singh Yadav, learned counsel for the appellants in Criminal Appeal No. 1826 of 2004 and Sri Ram Suphal Shukla, learned counsel for the appellants in Criminal Appeal No. 1994 of 2004 and Sri S.S. Tripathi, learned Additional Government Advocate appearing on behalf of State in both the appeals and perused the lower court record.

(2.) Criminal Appeal No. 1826 of 2004 has been preferred by Satish Babu, Jagat Narain, Kunwar Bahadur, Desh Raj, all sons of Raja Ram and Bharat @ Bhartendra Babu son of Desh Raj against the judgment and order dated 11.03.2004 and order dated 23.03.2004 passed by Additional Sessions Judge/ Fast Track Court, Auraiya in S.T. No. 212 of 2002.

(3.) Criminal Appeal No. 1994 of 2004 has been preferred by Krishna Swaroop son of Raja Ram and Rohit son of Desh Raj, against the common judgment and order dated 11.03.2004 and order dated 23.03.2004 passed by Additional Sessions Judge/ Fast Track Court , Auraiya, in S.T. No. 212 of 2002.