STATE OF UTTAR PRADESH Vs. RAHUL SINGH

JUDGEMENT

(1.) This Capital sentence Reference registered as Capital Sentence No.2 of 2017 was made to this Court under Sec. 366 of Code of Criminal Procedure, 1973 (in short 'Cr.P.C.) for confirmation of Capital sentence awarded to the convict Rahul Singh @ Govind Singh in Sessions Trial No.341 of 2011 State Vs. Rahul Singh @ Govind Singh arising out of Crime No.858 of 2010 under Ss. 302/34, 394, 411,120-B of the Indian Penal Code, 1860 ( in short IP.C), Police Station Dalmau, District Rae Bareli by judgement and order dtd. 15/6/2017 passed by Shri K.K.Sharma, learned Sessions Judge, Rae Bareli wherein the convict Rahul Singh @ Govind Singh has been punished with death sentence under Sec. 302 I.P.C. and with a fine of Rs.25,000.00.

(2.) The convict Rahul Singh @ Govind Singh preferred a Criminal Appeal (Defective) No. 1342 of 2017 against the aforesaid judgement and order passed against him. As there was a delay in filing the criminal appeal, the same was condoned by a Coordinate Bench of this court vide order dtd. 10/12/2021. Thereafter, the office has allotted the regular number bearing Criminal Appeal No.376 of 2022.

(3.) Since the above captioned capital sentence reference and criminal appeal no.376 of 2022 arise out of a common factual matrix and the judgement dtd. 15/6/2017, therefore we are disposing them by a common judgement.