BRIJESH HARIJAN Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard Mrs. Swati Agrawal assisted by Sri Shivam Tripathi, learned counsel for the appellants in both the appeals and Sri Vikas Goswami, learned AGA for State.

(2.) Both these appeals have been preferred by the appellants against the judgment and order dtd. 17/3/2018, passed by learned Additional Sessions Judge, Court No.1, Gazipur in Sessions Trial No.59 of 2016 (State of Uttar Pradesh v. Vinod Harijan and another ) arising out of Case Crime No.147 of 2016, under Ss. 302, 376 and 326 of Indian Penal Code, 1860 (in brevity 'IPC'), Police Station Mohammadabad, District Gazipur.

(3.) The learned Additional Sessions Judge has sentenced the accused-appellants in the following manner and has directed that all the sentences shall run concurrently: