SANJAY @ KALLA Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard Sri Dharmendra Singhal, learned Senior Advocate assisted by Sri Atmaram Nadiwal, Sri Sudhir Kumar Agarwal and Sri Naveen Kumar Yadav, learned counsel for the appellants as well as Sri A. N. Mulla, learned AGA for the State and perused the material on record.

(2.) The appellants have preferred these criminal appeals aggrieved by the judgment and order dtd. 18/7/2007 passed by the Additional Sessions Judge, Fast Track Court-I, Baghpat in Sessions Trial No. 544 of 2006, arising out of Case Crime No. 406 of 2006, Police Station Barot, District Baghpat convicting and sentencing the appellants to undergo rigorous life imprisonment under Sec. 302/34 of IPC with a fine of Rs.25,000.00 each, in default thereof, to undergo two years rigorous additional imprisonment, therefore, these appeals are heard and being decided together by this common judgment.

(3.) The prosecution case is as follows: