VIRENDRA Vs. STATE OF U.P.

JUDGEMENT

(1.) The aforesaid appeals filed on behalf of the accused- appellants are directed against the judgment and orders dated 21 st April, 2009 passed in Sessions Trial No.496 of 2007 (State vs. Mahesh & others) arising out of Case Crime No.411 of 2005, they have been heard together and decided by a common order.

(2.) In the aforesaid Criminal Appeal No.2555 of 2009, the appellant Virendra has been convicted and sentenced as under:- u/s 376 I.P.C. : 10 years RI with fine of Rs.10,000/- If the said fine was not deposited, the appellant Virendra would undergo six months further RI.

(3.) In Criminal Appeal No.2797 of 2009, the appellant Mahesh has been convicted and sentenced as under:-