RAIYYAN Vs. STATE OF U. P.

JUDGEMENT

(1.) Heard Sri Satish Trivedi, learned Sr. Advocate, assisted by Sri Ajay Kumar Pandey, learned counsel for the appellants, Sri N.I. Jafri & Sri Ronak Chaturvedi, learned counsel for the complainant and Sri J.P. Tripathi, learned A.G.A. for the State.

(2.) These criminal appeals have been preferred against the judgment and order dated 19.11.2018 passed by 11th Additional District and Sessions Judge, Muzaffar Nagar in S.T. No. 724 of 2011 (State Vs. Khalil and two others), whereby accused-appellant Khalil, Raiyyan and Shakir have been convicted Section 307 IPC read with 34 IPC and sentenced with 10 years rigorous imprisonment, fine of Rs. 5000/- each and in default of payment of fine one year additional simple imprisonment; u/s 504 IPC two years simple imprisonment each and under Section 506 IPC, five years simple imprisonment each.

(3.) Since Appeal Nos. 7193 of 2018, 7197 of 2018 and 7214 of 2018 have been preferred by appellants namely Raiyyan, Shakir and Khalil against common judgment mentioned above, they are being taken up together for being disposed of.