AHIBARAN Vs. STATE OF U P

JUDGEMENT

(1.) Both these aforesaid criminal appeals arise out of a common judgment, hence both are being disposed of together by a common judgment.

(2.) Criminal Appeal No. 804 of 2003 has been preferred by convicted appellant Ahibaran while Criminal Appeal No. 611 of 2003 has been preferred by Ram Gopal, Ram Sudhir and Narendra.

(3.) Heard Mr. Nadeem Murtaza, learned counsel for the appellants, Mr. Umesh Verma, learned A.G.A. for the State and perused the lower court record.