PAPPI YADAV Vs. STATE OF U.P.

JUDGEMENT

(1.) Both the aforesaid criminal appeals are connected and are being decided together.

(2.) These appeals are directed against the judgment of conviction and sentence dated 18.10.2006 passed by Additional Sessions Judge, Court No. 12, Kanpur Nagar in Session Trial No. 445 of 2003 (State Vs. Sonu Pathak @ Vishal and another), under Sections 302 and 302 / 34 IPC, Police Station - Nazirabad, District Kanpur Nagar, whereby accused Sonu Pathak @ Vishal and accused Pappi Yadav were convicted and sentenced for life imprisonment under Section 302 and Section 302 / 34 IPC respectively whereas in Session Trial No. 444 of 2003 (State Vs. Sonu Pathak @ Vishal), the accused Sonu Pathak @ Vishal was convicted and sentenced for three years imprisonment under Section 25 of Arms Act.

(3.) Both the session trials being related, were consolidated and tried together and finally decided by the impugned judgment.