KALUWA Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard Sri Jayant Prakash Singh and Sri Mohammad Zakir, learned counsel for the appellants, Sri S.A. Murtaza, Additional Government Advocate on behalf of the State and perused the material on record.

(2.) The appellants have preferred these criminal appeals aggrieved by the judgment and order dtd. 22/5/2010 passed by Additional District & Sessions Judge, Court No. 2, Bulandshahr in Sessions Trial No. 1637 of 1999, under Sec. 302/34 IPC, arising out of Case Crime No. 222 of 1999, Police Station Sikarpur, District Bulandshahr, convicting and sentencing the appellants to undergo rigorous life imprisonment under Sec. 302/34 of IPC with a fine of Rs.5,000.00 each, in default thereof, to undergo one year simple imprisonment, therefore, these appeals are heard and being decided together by this common judgement.

(3.) The prosecution case is as follows: