MINNI Vs. STATE OF U. P.

JUDGEMENT

(1.) These criminal appeals have been preferred from the jail by the appellants/convicts Minni @ Meena and Balram against the judgment and order dtd. 19/6/2019 passed by Additional Sessions Judge, Court No.5/ Special Judge, Gangsters Act, Lucknow in Sessions Trial No.79 of 2010 arising out of Crime No.349 of 2009, under Ss. 302/34 of the Indian Penal Code 1860 (in short IPC), Police Station Mall, District Lucknow, whereby the convicts/appellants have been held guilty under Sec. 302/34 of I.P.C. and sentenced for life imprisonment coupled with a fine of Rs.25,000.00 each and in default of payment of fine further imprisonment of six months.

(2.) The facts in short, necessary for disposal of these appeals are as under:-

(3.) Heard Mr. Anurag Shukla, learned Amicus Curiae for the convicts/appellants and Mr. Dhananjay Kumar Singh, learned Additional Government Advocate for the State-respondents.