- (1.) Capital Case No. 1358 of 2013 was filed (from jail) on behalf of Jeetan Kurmi and Others, Capital Case No. 1909 of 2013 Jeetan Kurmi and Others Vs. State and Capital Case No. 2003 of 2013 Ashok Patel & Another Vs. State, were filed through counsels. Reference No. 6 of 2013 is for confirmation of Capital punishment in Session Trial No. 217 of 2008.
(2.) Mr. Daya Shanker Mishra and Mr. Chandrakesh Mishra, learned Advocates appeared on behalf of appellants Jeetan Kurmi, Nand Kishore, Saijnath, Shiv Ji Yadav. Mr. Kameshwar Singh, learned Advocate appeared on behalf of the appellants Ashok Patel, Chitranjan Kurmi and Mr. Satrunjay Singh, learned Advocate appeared on behalf of the appellant Lal Sahab. Learned Government Advocate and Mr. A.N.Mulla, learned AGA appeared on behalf of the State.
(3.) The appellants were convicted and sentenced vide judgment dated 7.3.2013 passed by Additional Session Judge/X-cadre, Ballia under Section 302/149 IPC to Hang Till Death with fine for a sum of Rs. 50,000/- each and in default four years civil imprisonment, under Section 148 IPC, two years rigorous imprisonment with fine for a sum of Rs. 5,000/- each and in default three months civil imprisonment. Since capital punishment was awarded, hence, Reference was made for confirmation of the sentence to this Court. Against the impugned judgment of conviction and sentence, abovenoted Criminal Appeals (Capital Cases) were preferred on behalf of the appellants, hence, abovenoted cases were being heard and being decided jointly by a common order.;