JOGINDER ETC. Vs. STATE OF U.P.

JUDGEMENT

(1.) Joginder and Prakash alias Satya Prakash were tried by the 1st Additional Sessions' Judge, Sitapur, in Sessions Trial No. 45 of 1994, for the offence punishable under Sec. 302 IPC. Vide judgment and order dated 3.2.2000, the 1st Additional Sessions' Judge, Sitapur convicted and sentenced them to imprisonment for life for the said offence.

(2.) Aggrieved by the aforesaid judgment and order Joginder and Prakash alias Satya Prakash preferred in this Court Criminal Appeal Nos. 956 of 2000 and 986 of 2000 respectively.

(3.) Since both the appeals arise out of common factual matrix and judgment we are disposing them off together.