DINESH KUMAR Vs. STATE OF U P

JUDGEMENT

(1.) Sri Amitabh Srivastava, learned counsel for the appellants and Mrs. Madhulika Yadav, learned Additional Government Advocate were heard at length.

(2.) Both these criminal appeals i.e. Criminal Appeal No.2635 of 2009 preferred by appellant Dinesh Kumar and Criminal Appeal No.2201 of 2009 preferred by appellant Sri Krishna arise out of a common judgment, therefore, the same are being disposed of together.

(3.) Under challenge in the instant criminal appeals is the judgment and order dated 03.09.2009 passed by learned Additional Sessions Judge, Court No.3, Sitapur, in Sessions Trial No.1088 of 2004, arising out of Case Crime No.320 of 2004, Police Station Ramkot, District Sitapur, whereby both these appellants Dinesh Kumar and Sri Krishna were convicted for the offence under Section 304-B IPC and sentenced with imprisonment for life.