RAJAN AND ORS. Vs. STATE OF U.P.

JUDGEMENT

(1.) These appeals were listed for hearing on the prayer for bail of the appellants but learned counsel for the appellants has submitted that it is a case of no evidence so the appeals be decided finally, hence we proceeded to hear these appeals on merits.

(2.) Sri Ran Vijay Singh, Piyush Kumar Singh and Anil Kumar Awasthi, learned counsel for the appellants and Sri Umesh Verma, learned Additional Government Advocate were heard.

(3.) Since all the three appeals i.e. (Criminal Appeal No. 1642 of 2014 -Rajan alias Ankit Dixit and another V. State of U.P.), (Criminal Appeal No. 1725 of 2014 -Munnan Nat V. State of U.P.) and (Criminal Appeal No. 24 of 2015 -Ravi @ Ravishanker) arise out of a common judgment, therefore, the same are being disposed of with a single judgment.