KALI PRASAD Vs. STATE OF U.P.

JUDGEMENT

(1.) The Criminal Appeal No.1024 of 2018 (Kali Prasad vs. State of U.P.) has been filed by the convict/appellant Kali Prasad and Criminal Appeal No.525 of 2018 (Parsu Ram And Another vs. State of U.P.) has been filed by the convicts/appellants Parsu Ram and Smt. Raj Patti against the judgment and order dtd. 8/3/2018 passed by Additional Sessions Judge, Fast Track Court, (1st), Ambedkar Nagar in Sessions Trial No.189 of 2010 (State vs. Kali Prasad and Others), arising out of Crime No.727 of 2010, under Ss. 302/34 and 201/34 of Indian Penal Code, 1860 (in short I.P.C.), Police Station Ahirauli, District Ambedkar Nagar.

(2.) The facts necessary for disposal of these appeals in short are as under:-

(3.) After investigation, charge sheet was submitted against Kali Prasad, Parsu Ram and Raj Patti, under Ss. 302/34 and 201/34 of I.P.C. The concerned Magistrate after taking cognizance committed the case to the court of Sessions for trial. The court of Sessions framed the charges under Ss. 302/34 and 201/34 of I.P.C. against convicts/appellants. They all denied the charges and claimed to be tried.