- (1.) These two appeals, filed on behalf of the accused-appellants under Section 374 (2) Cr.P.C., are directed against the judgment and orders dated 12.10.2011 passed by Sri. A.K. Ganesh, Additional Sessions Judge, Court No. 7, Mathura in Sessions Trial No. 510 of 2008 (State v. Rajesh Sharma and another) and Sessions Trial No. 888 of 2008 [State v. Sonu @ Mukesh] , whereby the appellants were convicted and punished as under:
(2.) In Criminal Appeal No. 6133 of 2011, the appellants Rajesh Sharma son of Chaturbhuj Sharma and Shiv Kumar son of Rajesh Sharma have been convicted and sentenced as under: JUDGEMENT_633_LAWS(ALL)5_2016.htm
(3.) In Criminal Appeal No. 6322 of 2011, the appellant Sonu @ Mukesh son of Hari Bahu has been convicted and sentenced as under: JUDGEMENT_633_LAWS(ALL)5_20162.htm;