(1.) Two accused, namely, Sarvan and Smt. Suman, were tried by the Special Judge, C.B.I. Court No.2/Additional Sessions Judge, Lucknow in Sessions Trial No 754 of 2009 : State Vs. Sarvan and another, arising out of Case Crime No. 265 of 2009, under Ss. 302, 201 of the Indian Penal Code, 1860 (in short, referred hereinafter as 'I.P.C.'), Police Station Mohanlalganj, District Lucknow.
(2.) Vide judgment and order dtd. 29/8/2017, the Special Judge, C.B.I. Court No.2/Additional Sessions Judge, Lucknow, convicted and sentenced accused, Sarvan and Smt. Suman, in the manner as stated hereinbelow :-
(3.) Aggrieved with their aforesaid conviction and sentences, accused Smt. Suman has preferred Criminal Appeal No. 1540 of 2017 : Smt. Suman vs. State, whereas accused Sarvan preferred Criminal Appeal No. 1552 of 2017 : Sarvan Vs. State.
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