AMAR SINGH Vs. STATE OF U P

JUDGEMENT

(1.) All the four aforesaid connected criminal (capital) appeals have been filed by the accused appellants Amar Singh, Kamlesh, Kehari Singh, Rakesh, Kanti and Budhsen alias Raju against the judgement and order dated 20.12.2010 passed by the learned Additional Sessions Judge, Kashi Ram Nagar in Sessions Trial No.138 of 2009 (State Vs. Budhsen alias Raju and others) pertaining to crime no. 46 of 2009 under Sections 147, 149, 302 IPC, Police Station Amapur, District Kashi Ram Nagar whereby all the accused appellants have been convicted and sentenced to death punishment under Section 302 IPC and further to undergo one year rigorous imprisonment under Section 147 IPC.

(2.) Concerned Court through the learned Sessions Judge, Kashi Ram Nagar had also sent a Reference No.1 of 2011 under section 366 Cr.P.C. for confirmation of the death sentence, which is also connected with the aforesaid criminal (capital) appeals.

(3.) Since all the aforesaid four connected criminal (capital) appeals arise out of the same judgment and order passed in sessions trial no.138 of 2009 and have been heard together, therefore, they are being decided along with the reference by a common judgment.