MUNNI DEVI Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard Shri Gaurav Kakkar, learned Amicus for the appellants and Shri J. K. Upadhyay, learned A.G.A. for the State.

(2.) There are three connected Jail appeals arising out of judgment dated 29.10.2018 passed by the IIIrd Additional Sessions Judge, Kanpur Nagar in Sessions Trial No. 559 of 2012 convicting three accused/appellants namely Munni Devi w/o Shankar Gupta, Mohini d/o Shankar Gupta and Ashish @ Bauva s/o Shankar Gupta, for committing homicidal death of Rinki (deceased), under Sections 302 & 34 I.P.C. and sentencing them to undergo life imprisonment with fine to the tune of Rs.20,000/- each, in default thereof, they shall undergo six months additional imprisonment.

(3.) These three Jail Appeals registered as Jail Appeal No. 28 of 2019 (Munni Devi vs. State of U.P.), Jail Appeal 29 of 2019 (Mohini vs. State of U.P.) & Jail Appeal No. 30 of 2019 (Ashish @ Bauva vs. State of U.P.) preferred by the appellants arise out of common judgment dated 29.10.2018 and are being decided by this common judgment and order.