SHAMSUL ISLAM@AFROZ Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard Sri V.P. Srivastava, Senior Advocate assisted by Sri Sanjeev Mishra, learned counsel for the appellant, Sri Saghir Ahmad, Sri J.K. Upadhya, learned AGA for the State and Smt. Manju Thakur and Km. Meena, brief holders.

(2.) These two criminal appeals namely criminal appeal Nos. 2155 of 2000 and 2088 of 2000 have been preferred by the appellants Shamsul Islam @ Afroz and Khalil against the judgment and order dated 27.7.2000 passed by Court of Additional District and Sessions Judge, Aligarh in ST No. 245/1999 (State v. Khalil) arising out of case crime no. 40/1998 at Police Station Gangiri, Sub-District Atrauli, District Aligarh by which the appellants have been convicted under Sections 302 and 302/34 IPC respectively and sentenced to imprisonment for life and a fine of Rs. 10,000/- each.

(3.) Since both the appeals arise out of the same judgment and order and are related to the same occurrence, both connected with each other by previous order of this Court, hence both the appeals are being decided by a common judgment.