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

JUDGEMENT

(1.) Mr. V.S. Sisodia and Mr. Dharmendra Singhal, learned Advocates appeared on behalf of the appellants and Mr. Mahendra Singh Yadav, learned AGA appeared on behalf of the State.

(2.) The present criminal appeal No. 107 of 1986 Rajendra & Others v/s. State of U.P. and the connected criminal appeal No. 121 of 1986 have been preferred against the same judgment and order of conviction dated 24.12.1985 passed by IV Additional Sessions Judge, Aligarh in Session Trial No. 41 of 1985 convicting and awarding sentence of life imprisonment under Sec. 396 IPC. Hence, the connected Criminal Appeal is a second/duplicate criminal appeal against the same judgment on behalf of the same appellants and both are being heard and decided jointly by a common order.

(3.) We have heard learned counsel for the parties on 3.2.2016 and 4.2.2016 and the judgment was reserved.