RAHUL CHATURVEDI,J. - (1.) A cluster of three connected appeals filed by different set of accused-appellants questioning the legality and validity of common judgement and order of conviction dated 25.01.2011 wherein learned III-Additional Sessions Judge, Ballia while deciding Session Trial No.42 of 2007 (State of U.P. vs. Chandresh Yadav and 7 others) has convicted all the eight accused-appellants. This Court proposes to adjudicate all three above appeals by a common judgement with the assistance of the submissions and learned arguments raised by the counsel for the rival parties.
(2.) Heard Shri Kamal Krishna, learned Senior Counsel who has spearheaded the battery of seasoned lawyers namely, Shri Ghan Shyam Das, Shri Shashi Bhushan, Shri Sudhakar Pandey and Shri Mayank Srivastava for the appellants and Shri H.M.B. Sinha, learned Additional Government Advocate and Shri Awdhesh Shukla, learned State Law Officer at length.
(3.) As mentioned above, out of the aforementioned three appeals, we are also adjudicating Appeal No.1101 of 2011 (Chandresh Yadav and others vs. State of U.P.) as leading appeal and the same reasoning would be applicable in the remaining appeals.;