- (1.) Sri Nagendra Mohan, learned counsel for the appellants and Sri Umesh Verma, learned Additional Government Advocate for the State were heard at length. We have also perused the material available on record.
(2.) All the three criminal appeals i.e. [Criminal Appeal No.118 of 2012- Shyamu @ Pankaj and another V. The State of U.P.], [Criminal Appeal No.206 of 2012-Ramu @ Rakesh V. The State of U.P.] and [Criminal Appeal No.394 of 2012-Bhagwat Prasad V. The State of U.P.] arise out of the same judgment, therefore, all these appeals are being disposed of together.
(3.) Criminal Appeal No.206 of 2012 has been preferred by the convicted accused Ramu @ Rakesh, Criminal Appeal No.118 of 2012 has been preferred by the other two convicted accused Shyamu @ Pankaj and Siddhu @ Siddha Nath while Criminal Appeal No.394 of 2012 has been preferred by Bhagwat Prasad challenging the acquittal of Smt. Meera Devi and Smt. Rekha Devi.;