(1.) ALL the aforementioned cases arise out of a common judgment, hence these are being disposed of by a common judgment.
(2.) CAPITAL Sentence 2 of 2014 is the reference sent by Ist Additional Sessions Judge, Raebareli under Section 366 Cr.PC. for the confirmation of the death sentence, which has been recorded in Sessions Trial No. 611 of 2008 vide order dated 4.3.2014 arising out of Case Crime No. 22 of 1996, Police Station Mohanganj, District Raebareli whereby the trial court has recorded capital sentence against Hari Prasad, Ram Chandra and Virendra Kumar. The other appeals have been preferred by the accused persons, who have been convicted in the instant case. The trial court has sentenced the accused persons as under: -
(3.) IT is true that it is a brutal murder of an innocent boy aged about four and a half years only. His hands and legs were severed. Eyes were taken out. It is alleged that accused persons sacrificed him to please the deity for blessing accused Ramawati with a son.
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