RAMENDRA AND ANOTHER Vs. STATE OF U P

JUDGEMENT

(1.) Criminal Appeal No. 936 of 2005 is directed against the judgment passed in Sessions Trial No. 561 of 2004 dated 15.07.2005 whereby Ramendra and Bhagwan have been convicted under Sections 366 and 376 I.P.C. and have been directed to a sentence of 10-10 years and fine of Rs. 3000/- each under Section 366 I.P.C. and life imprisonment alongwith fine of Rs. 5000/- each under Section 376 I.P.C.

(2.) Criminal Appeal No. 1362 of 2005 has been filed by the third accused/Narendra against the aforesaid judgment as passed in the same Sessions Trial No. 561 of 2004 on the abovesaid date.

(3.) Since both the appeals have been directed by different convicts of the aforesaid Sessions Trial who have been convicted and sentenced by the same judgment, hence both the appeals have been heard together.