SARFARAZ ALI Vs. STATE OF U. P.

JUDGEMENT

(1.) Heard Sri V.P. Srivastava, learned Sr. Advocate & Sri V.M. Zaidi, learned Sr. Advocate assisted by Sri Dileep Kumar and Sri N.I. Jafri, learned counsel for the appellants, Sri Satish Trivedi, learned Sr. Advocate assisted by Sri Ajay Kumar Pandey, Sri Sudhir Kumar Agarwal, learned counsel for the complainant and Sri S.K. Pal, learned Government Advocate assisted by Sri J.P. Tripathi, learned A.G.A. for the State.

(2.) This Criminal (Capital) Appeal No. 205 of 2018 (reference no. 8 of 2018) has been preferred against the judgment and order dated 20.11.2018 preferred by accused appellants, Sarfaraz Ali, Md. Sahid, Sadiq and Rashid against the judgement and order dated 20.11.2018 passed in S.T. No. 957 of 2010 and in connected S.T. No. 9 of 2011.

(3.) Criminal Appeal No. 206 of 2018 has been preferred by accused, Arshad against the same judgement passed in S.T. No.9 of 2011.