PANKAJ TRIVEDI Vs. STATE OF U P

JUDGEMENT

(1.) As all these three abovesaid criminal appeals are directed against the same judgment and order arising out of the same Case Crime No. 76 of 2013 and Sessions Trial Nos. 254 of 2013 and 378 of 2013, all are being disposed of by this common judgment.

(2.) Heard learned counsel for the appellants, learned A.G.A. for the State and perused the record.

(3.) All the appellants have been convicted vide judgment and order dated 31.07.2014 passed by Additional Sessions Judge, Court No. 7, Fatehpur in Sessions Trial No. 254 of 2013 "State Vs. Pankaj Trivedi and others" and Sessions Trial No. 378 of 2013 "State Vs. Priti Devi" arising out of Case Crime No. 76 of 2013, Police Station-Husainganj, District-Fatehpur convicting each of the accused/appellant for ten years rigorous imprisonment under Section 304-B I.P.C. However, the appellants were acquitted for the charges under Sections 498-A, Section 302 read with Section 34 and Section ' D.P. Act.