JAI KISHAN Vs. STATE OF U.P.

JUDGEMENT

(1.) Both the criminal appeals are directed against the impugned judgment dtd. 20/8/2013 passed by the Additional Sessions Judge, Court No.2, Ghaziabad in Sessions Trial No. 1476 of 2011 (State Vs.Jaikishan @ Bablu and 2 Others), arising out of Case Crime No. 112 of 2011, under Ss. 302/120B I.P.C., Police Station-Bahadurgarh, District-Ghaziabad, whereby accused-appellants Jaikishan @ Bablu and Smt. Anita have been convicted for an offence Sec. 302 I.P.C. and have been sentenced to life imprisonment along with Rs.10,000.00 fine for commissioning of offence under Sec. 302.; in default of payment of fine they have to further undergo one year additional imprisonment, whereas the other co-accused Kuberdutt has been acquitted for the offence under Ss. 302/120B I.P.C.

(2.) Since the basic facts, issues and the judgment of the trial court are similar and common, both criminal appeals have been clubbed and heard together and the same are being decided by this common judgment.

(3.) Heard Sri Mohammad Arshad, learned counsel for the accused-appellants and learned counsel for the State. Sri Sunil Kumar Dubey, learned counsel for the informant was not present at the time of hearing of both the appeals.