Surendra Vikram Singh Rathore, J. - (1.) Heard Mr. Janardan Singh, learned counsel for the appellants, Ms. Ruhi Siddiqui, learned A.G.A. for the State. None appeared on behalf of complainant in Criminal Appeal No. 1280 of 2012, which has been filed for enhancement of sentence of appellant Vijay Kumar Singh.
(2.) Criminal Appeal No. 1229 of 2012 has been preferred by appellant Vijay Kumar Singh, Criminal Appeal No. 1259 of 2012 has been preferred by appellant Smt. Nirmala Devi, Criminal Appeal Defective No. 187 of 2013 has been preferred by appellant Rana Shivendra Pratap Singh and Criminal Appeal No. 1280 of 2012 has been preferred by complainant Chandra Bhan Singh for enhancement of sentence against appellant Vijay Kumar Singh.
(3.) Since all the aforesaid criminal appeals arise out of same judgment, therefore, the same are being disposed of by a common judgment.;