A.K. Sikri, J. - (1.) This Review Petition is filed seeking review of orders dated January 06, 2015 whereby Special Leave Petition (Crl.) No. 111 of 2015 @ D35737 of 2014 filed by the review petitioner and his co-accused was dismissed in limine with one word 'dismissed'.
(2.) First Information Report No. 513 of 2012 was registered under Sections 363, 376(2)(g), 201 and 302 of the Indian Penal Code (IPC) wherein the petitioner and his two co-accused were implicated. They were arrested on June 26, 2012. After the investigation was complete, charge-sheet was filed and charges framed under the aforesaid provisions. Since the review petitioner and his co-accused persons pleaded not guilty, the prosecution led evidence in support of the aforesaid charges. The Additional Sessions Judge, Indore vide judgment dated April 26, 2013 convicted the two accused persons under Sections 363, 376(2)(f), 376(2)(g), 201 and 302, IPC. They were awarded 7 years' rigorous imprisonment (RI) each for offences under Sections 363 and 201, life imprisonment each for Section 376(2)(f) and (g) and sentence to death under Section 302, IPC.
(3.) Since death sentence was awarded, Reference was made to the High Court. Both the convicted persons also challenged their conviction by filing a common appeal in the High Court. The said appeal as well as the criminal reference were heard together by the High Court. The High Court, by its judgment dated August 21, 2014, affirmed the conviction as well as death sentence awarded to the accused persons.;