KHALID Vs. STATE OF U P

JUDGEMENT

(1.) Since both these appeals i.e. (Criminal Appeal No.1047 of 2012-Khalid V. State of U.P.) and (Criminal Appeal No.892 of 2012- Rajesh V. State of U.P.) arise out of a common judgment, therefore, the same are being disposed of together.

(2.) Mr. Rajeev Mishra, Advocate holding brief of Mrs. Soniya Mishra, learned counsel for the appellants and Sri Umesh Verma, learned Additional Government Advocate were heard at length.

(3.) Criminal Appeal No.1047 of 2012 has been preferred by appellant-Khalid and Criminal Appeal No.892 of 2012 has been preferred by the appellant Rajesh challenging the judgment dated 31.05.2012 and order dated 01.06.2012 passed by learned Additional Sessions Judge, Lakhimpur Kheri, in Sessions Trial No.310 of 2007, arising out of Case Crime No.61 of 2007, Police Station Gola, District Lakhimpur Kheri, whereby both the appellants were convicted and sentenced as under:-