LOTAN Vs. STATE OF U.P.

JUDGEMENT

(1.) Since both the appeals have arisen out of the same judgement and order, therefore, are being heard and decided together.

(2.) Criminal Appeal No. 1508 of 2013; Lotan @ Anil Kumar Singh Thakur Versus State of U.P. has been filed by the appellant Lotan @ Anil Kumar Singh Thakur against the judgement and order dtd. 27/2/2013, passed by the Additional Session Judge-II (Ex Cadre), Aurraiya in Sessions Trial No. 189 of 2007, arising out of Case Crime No. 352/2006, under Ss. -302,201 I. P.C., P. S.-Kotwali Aurraiya, district-Aurraiya, whereby, the appellant has been convicted and sentenced with life imprisonment under Ss. -302 I. P. C. and fine of Rs.10,000.00 and three years' rigorous imprisonment under Sec. -201 I. P. C. with fine of Rs.5,000.00 and its default stipulations. All the sentences were directed to run concurrently.

(3.) Criminal Appeal (U/s 372 Cr. P. C.) No. 885 of 2022; Shiv Kumar Singh Versus State of U. P. and Another has been filed being aggrieved by a portion 2 of judgement of learned lower Court, whereby accused Ram Babu Singh has been acquitted of the charges under Ss. -302, 201 I. P. C.