MALTI DEVI Vs. STATE OF U P

JUDGEMENT

(1.) Both the above-mentioned appeals arise out of the same judgement and order dated 25.7.2014 passed by learned Additional Sessions Judge, Court No. 6, Ghazipur in two connected Sessions Trial No. 413 of 2008, (State Vs. Simpoo Yadav @ Avinash Yadav and others) under sections 302, 120-B IPC and S.T. No. 408 of 2008, (State Versus Simpoo Yadav @ Avinash Yadav) under section 3/25 Arms Act, whereby the learned Additional Sessions Judge has convicted only two accused persons namely Simpoo Yadav @ Avinash Yadav and Navneet under Section 302 r/w 34 I.P.C. but has acquitted the other six persons from the charge under Section 302 r/w 120-B I.P.C. and has also acquitted the accused Simpoo Yadav from the charge under Section 3/25 Arms Act.

(2.) Aggrieved by the aforesaid judgment and order, the appellant has approached this Court by way of filing these two applications for leave to appeal under section 372 Cr.P.C.

(3.) As both the appeals relate to the same occurrence, both the applications are being disposed of by a common order.