- (1.) Criminal Appeal No. 4702 of 2004 Vijay Bahadur and Anil Vs. State of U.P. with Government Appeal No. 5888 of 2004 State of U.P. Vs. Mahendra with Criminal Revision No. 4895 of 2004 Doodhnath Rai Vs. State of U.P.
(2.) Mr. V.P.Srivastava, learned Senior Advocate assisted by Mr. Rajesh Pratap Singh and Mr. A.K.Pandey Advocate appeared on behalf of the appellants. Mr. A.N.Mulla and Mr. Chandrajeet Yadav, learned AGAs appeared on behalf of the State. Mr. Anoop Baranwal, Advocate appeared on behalf of the complainant and Mr. Rajiv Ratan Singh, Advocate appeared on behalf of the accused-respondent Mahendra.
(3.) All the three above-noted cases Criminal Appeal, Government Appeal and Criminal Revision have been preferred against the impugned judgment and order dated 7.8.2004 passed by Additional Sessions Judge, Court No. 6, Azamgarh in Session Trial No. 155 of 2003, under Sections 302, 506 IPC, P.S. Barda, District Azamgarh, arising out of Case Crime No. 229 of 2002 and Session Trial No. 251 of 2003 State Vs. Anil, under Section 25 Arms Act, P.S. Barda, District Azamgarh arising out of Case Crime No. 19 of 2003, hence, all the above-noted cases are being heard and decided jointly by a common order.;