RAJENDRA Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard Shri Dileep Kumar, learned Senior Advocate assisted by Shri Santosh Kumar Shukla, learned counsel- for the appellants, Shri Pankaj Kumar Tripathi, learned A.G.A. for the State and Shri Vinod Kumar Tripathi, learned counsel for the informant.-

(2.) Present appeal arises from a common judgment and order dtd. 10/10/2024 passed by Ms. Indu Dwivedi, learned Additional Sessions Judge, Court No. 6, Ghaziabad, in Sessions Trial No. 1148 of 2015 (State v. Raghurag, Chahatram, Bijendra and Rajendra). That sessions trial emerged from Case Crime No. 1118A of 2006, under Sec. 302/34 I.P.C., P.S. Loni, District Ghaziabad. The said judgment and order is also common to two other sessions trial namely Sessions Trial No. 387 of 2007 (State v. Rakesh) and Sessions Trial No. 810 of 2013 (State v. Rishi), both arising out of Case Crime No. 1118 of 2006, under Sec. 307 and 385 I.P.C., P.S. Loni, District Ghaziabad (against accused-Rakesh) and under Sec. 307, 384 and 385 I.P.C. (against accused-Rishi). Learned Court below has convicted the appellants-Raghurag, Chahatram, Bijendra and Rajendra (in S.T. No. 1148 of 2015). It has acquitted the accused persons Rakesh and Rishi in Session Trial No. 387 of 2007 (State v. Rakesh) and Sessions Trial No. 810 of 2013 (State v. Rishi), respectively.

(3.) The above common judgment and order has given rise to four appeal proceedings, three on behalf of the convicted accused and one on behalf of the informant in Case Crime No. 1118 of 2006 whereby the accused persons Rakesh and Rishi have been acquitted. Details of the appeal filed are as under :