(1.) We have heard Shri Satish Trivedi, learned Senior Advocate assisted by Shri Ajay Kumar Pandey, learned counsel for the appellants, learned A.G.A. for the State and perused the record.
(2.) These appeals have been filed against the judgment and order dtd. 21/1/2019, passed by learned Additional District and Sessions Judge/Fast Track Court No.2, Hapur, in Sessions Trial No.313 of 2016 (State vs. Chintoo @ Kuldeep) and Sessions Trial No.314 of 2016 (State vs. Monti @ Ravindra), arising out of Case Crime No.566 of 2015, under Ss. 452, 376, 386, 506, 302 I.P.C., registered at Police Station Pilakhua, District Hapur, in which the trial court has convicted the accused-appellant Chintoo @ Kuldeep under Ss. 452, 376, 386, 506 and 302 I.P.C. and the accused-appellant Monti @ Ravindra under Ss. 452, 386, 506, 302, 376/511 I.P.C. The appellants have been sentenced to life imprisonment, besides other sentences in respective offences, apart from fine.
(3.) The prosecution case, in brief, is as under:
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