- (1.) Learned counsel for the appellants, learned A.G.A. for the State were heard. We have perused the material available on record.
(2.) Instant criminal appeal has been preferred by the appellants-Prem Pal, Bharat, Vijay Singh, Abhilash Singh and Ravinder alias Rohna challenging the judgment and order dated 19.08.2011 passed by learned Special Judge Dacoity Affected Area, Budaun, in Sessions Trial No.546 of 2002, arising out of Case Crime No.64 of 2002, under Sections 364A IPC, Police Station Ushehat, District Budaun, whereby all the accused persons namely Prem Pal, Bharat, Vijay Singh, Abhilash Singh and Ravinder alias Rohna were convicted for the offence under Section 364 A IPC and were sentenced to undergo imprisonment for life and also with fine of Rs.10,000/- each with default stipulation of two years' additional imprisonment.
(3.) In the connected Sessions Trial no.518 of 2003 Smt. Yashoda was acquitted of the charge under Section 368 IPC. Admittedly, no appeal challenging the said acquittal has been preferred by the State.;