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

JUDGEMENT

(1.) Four appellants have filed these two separate appeals against the judgment and order dated 7.7.1983 passed by then 7th Additional Sessions Judge, Fatehpur in Sessions Trial No. 513 of 1981 (State versus Pramod and others) arising out of Case crime no. 250 of 1980, Police Station Thariyaon. District Fatehpur.

(2.) Both appeals stem from a common judgment and common evidence, therefore, both the appeals are being decided by a common judgment.

(3.) Appellant Pramod was convicted under section 366 Indian Penal Code (in short, IPC) and sentenced to 10 years rigorous imprisonment (in short, R.I.). Appellants Suresh Kumar alias Avadesh Kumar and Raghav alias Raghvendra Kumar were convicted under sections 376 IPC and sentenced to life imprisonment. Appellant Mithlesh Kumar was convicted under section 376 IPC and sentenced to 10 years rigorous imprisonment. Appellant Raghav alias Raghvendra was also convicted under section 366 IPC and sentenced to ten years R.I.