SMT. SAROJ DEVI Vs. STATE OF U.P

JUDGEMENT

(1.) The present criminal appeal has been filed by Smt. Saroj Devi, W/o Kailash Chandra, R/o Bhagwan Nagar, Bulkeshwar, P.S. New Agra, District Agra and Anil, S/o Sri Bhagwan, R/o Badi Road, Housing Board Colony, P.S. Kotwali, District Dhaulpur (Rajashthan).

(2.) The present appeal arises out of judgment and order dated 25.1.2016 passed by the learned Additional Sessions Judge, Court No.5, Agra in Sessions Trial No. 352 of 2010 (State v. Rinku and others) under Sections 363, 366 (Ka) IPC (Case Crime No. 1079 of 2009), P.S. New Agra, District Agra.

(3.) By means of the present criminal appeal the appellants have challenged the impugned judgment and order of the Sessions Court on the ground that the conviction and sentence of the appellants is against the weight of evidence and contrary to the law. Further, the Trial Court has not thoroughly considered the evidence which has been placed by the appellants and as such has proceeded on the basis of the evidence which has been placed by the prosecution while convicting the appellants.