DINESH & ANOTHER Vs. STATE OF U P

JUDGEMENT

(1.) Appellants-Dinesh and Omvir have preferred Crl. Appeal No. 4779 of 2006 against the judgement and order dated 17.8.2006 passed by Sri Mohd. Mateem, learned Additional Sessions Judge (Fast Tract), Court No. 4, Firozabad in Session Trial No. 45 of 2005 convicting the appellants Dinesh and Omvir under Section 307 IPC and sentencing them to undergo 12 years rigorous imprisonment.

(2.) Appellants-Shivpal @ Shishupal & Bijendra have preferred Crl. Appeal No. 4780 of 2006 against the judgement and order dated 17.8.2006 passed by Sri Mohd. Mateem Khan, learned Additional Sessions Judge (Fast Track), Court No. 4, Firozabad in Sessions Trial No. 197 of 2006 convicting the appellant Shiv Pal @ Shishu Pal and Bijendra, under Section 307 IPC and sentencing them to undergo imprisonment for life.

(3.) Since both the appeals have been preferred against the common judgement and order dated 17.8.2006 passed by Sri Mohd. Mateen Khan, learned Additional Sessions Judge, (Fast Track) Court No. 4, Firozabad, so both these appeals have been heard together and are being decided by a common judgement.