MANJESH Vs. STATE OF U P

JUDGEMENT

(1.) Heard Sri Satish Trivedi, learned Senior Advocate on behalf of appellants assisted by Sri A.K. Pandey, Advocate and learned Additional Government Advocate on behalf of the State of U.P. in both the appeals.

(2.) Both these Criminal Appeals arise out of the judgment and order passed by the Additional Sessions Judge/F.T.C. No. 3, Etah dated 27.11.2008 in Sessions Trial No. 711 of 2001 (State versus Ramveer and others) arising out of Case Crime No. 62 of 2000. Under the judgments the appellants have been convicted for an offence under sections 302/34 I.P.C.

(3.) In the judgments under appeal, accused Ramveer, Rajpal, Manjesh and Durbin have been convicted of an offence under sections 302/34 I.P.C.and have been sentenced to life imprisonment with a fine of Rs. 5,000/- each, in case of default of payment of fine, to undergo further imprisonment for six months.