SHIV SINGH Vs. STATE OF U P

JUDGEMENT

(1.) Learned counsel for the appellant submits that file of this appeal was also connected with Criminal Appeal Nos. 4779 of 2011, 1884 of 2011, 2100 of 2011 and 1731 of 2011 but on the date, on which the arguments were heard and judgment was reserved, the record of this appeal could not come, hence the order was not passed in this appeal. He further submits that all the appeals relate to the same judgment and order dated 5/7.3.2011 passed in S.T. No. 22 of 2011 (State Vs. Nihal and 12 others), hence prays for the same order.

(2.) Heard and perused the record.

(3.) By the judgment and order dated 27.04.2016 the Criminal Appeal Nos. 4779 of 2011, 1884 of 2011, 2100 of 2011 and 1731 of 2011 have been partly allowed to the extent that the conviction and sentence of the appellants under Section 395 IPC was set aside and conviction and sentence of the appellants awarded under Section 412 IPC was affirmed.