TEJVEER SINGH Vs. STATE OF U P

JUDGEMENT

(1.) Heard Sri Ashutosh Gupta, learned counsel for the appellants and learned AGA and perused the record.

(2.) Since both the criminal appeals have arisen from the same and common judgment of conviction dated 14.06.2013 and order of sentence dated 15.06.2013, hence both the appeals are decided by common judgment and order.

(3.) Appellants have assailed the judgment of conviction dated 14.06.2013 and order of sentence dated 15.06.2013 passed by the Additional Sessions Judge, Court No.3, Mathura in Sessions Trial No.397 of 2009 (State Vs. Ramveer and others) arising out of Case Crime No.481 of 2008, under Sections 363, 366, 376, 109 I.P.C., Police Station Mahaban, District Mathura, by which appellants have been convicted and sentenced under Section 363, 366Ka and 376 (2) (G) I.P.C. with rigorous imprisonment of ten years and fine of Rs.25,000/- (in default of payment of fine, one year and six months additional simple imprisonment) under Section 376 (2) (G) I.P.C., with rigorous imprisonment of seven years and fine of Rs.5,000/- (in default of payment of fine, six months additional simple imprisonment) under Section 366Ka I.P.C., and with rigorous imprisonment of five years and fine of Rs.5,000/- (in default of payment of fine, six months additional imprisonment) under Section 363 I.P.C.