(1.) Appeals bearing No.5806 of 2006, 6421 of 2006 and 6412 of 2006 are by accused persons against the judgment by the Court of Special Judge (D.A.A.), Agra dtd. 26/8/2006 convicting them under Ss. 364-A, 302, 201 IPC and sentencing them to rigorous life imprisonment and fine of Rs.10,000.00 each under Sec. 364-A IPC and same punishment for offence under Sec. 302 IPC and seven years rigorous imprisonment and fine of Rs.10,000.00 each for offence under Sec. 201 IPC and in case of default in payment of fine, additional simple imprisonment of one year for each offence. All the sentences so awarded were to run concurrently and default sentences consecutively. Half of the fine was to go to the complainant, PW-1.
(2.) Criminal Revision No.6146 of 2006 is by complainant for enhancement of sentence of the convicted appellants from life imprisonment to capital punishment. The same prayer has been made in G.A. No.598 of 2021. Since all these matters relate to the same offence and involve common questions of facts and law, therefore, all the matters were heard together and are being decided by this common judgement.
(3.) The case relates to gruesome and heinous crime of kidnapping and murder of a ten years boy Gaurav Mittal (victim).
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