ANIRUDDHA Vs. STATE OF U P

JUDGEMENT

(1.) Heard Sri Amarnath Tiwari, Sri Manish Tiwary, Sri Rajiv Lochan Shukla, learned counsel for the appellants and Sri S.K. Pal, learned Government Advocate assisted by Sri J.P. Tripathi, learned A.G.A. for the State.

(2.) Criminal Appeal No. 5292 of 2016 has been preferred by the appellant Aniruddha S/o Mata Badal, against the judgment and order dated 21.9.2016 passed by Special Judge, D.A.A. Act/Additional Sessions Judge, Court No. IV, Chitrakoot in S.S.T. No. 240 of 2006 arising out of Case Crime No. 53 of 2006 (State of U.P. Vs. Aniruddha), u/s 148, 201/149, 404/149, 427/149, 302/149 Penal Code and u/s 14 D.A.A. Act, P.S. Manikpur, whereby the appellant has been sentenced as mentioned in the chart below.

(3.) Criminal Appeal No. 5489 of 2016 has been preferred by the appellants- Phool Chandra S/o Jwala Prasad Dubey, Sunil Dwivedi S/o Mewa Lal against the judgment and order dated 21.9.2016 passed by Special Judge, D.A.A. Act/Additional Sessions Judge, Court No. IV in S.S.T. No. 226 of 2006 arising out of Case Crime No. 53 of 2006 (State of U.P. Vs. Phool Chand and another), u/s 148, 201/149, 404/149, 427/149, 302/149 Penal Code and u/s 14 D.A.A. Act, P.S. Manikpur, whereby the appellants have been sentenced as mentioned in the chart below.