VINOD Vs. STATE OF U.P.

JUDGEMENT

(1.) We have heard Sri Ashok Kumar Tripathi, learned counsel for the appellants, and Sri Pankaj Saxena learned AGA for the State.

(2.) This criminal appeal has been filed against the judgment and order dtd. 17/3/2015 passed by the Additional Sessions Judge, Court No.4, Mathura, in Sessions Trial No.254 of 2013, arising out of Case Crime No.522 of 2012, Police Station Kosikala, District Mathura, convicting and sentencing the accused-appellants Vinod and Karmveer as under:-

(3.) The Factual matrix is as follows:-