Krishna Pratap Singh, J. - (1.) After being convicted and sentenced in ST No. 384 of 2010 arising out of case crime No. 282 of 2009, under sections 363, 323, 376 IPC, Police Station Dhaulana, district Ghaziabad by the learned Additional Sessions Judge, Court No. 5, Ghaziabad vide judgement and order dated 21.7.2012, the accused-appellants Ajit and Brajpal filed Criminal Appeal No. 3444 of 2012 and accused-appellant Tajveer filed Criminal Appeal No. 3063 of 2012.
(2.) By the impugned order, learned Additional Sessions Judge has convicted and sentenced the appellants to three years RI and a fine of Rs. 3000/- each under section 363 IPC, ten years RI and a fine of Rs. 10,000/ each under section 376 IPC and one years SI and a fine of Rs. 1000/- each under section 323 IPC with default stipulation.
(3.) Since both the afore-captioned criminal appeals have been filed against a judgement and order dated 21.7.2012 passed by the learned Additional Sessions Judge, Court No. 5, Ghaziabad in ST No. 384 of 2010 arising out of case crime No. 282 of 2009, under sections 363, 376, 323 IPC, PS Dhaulana, district Ghaziabad, both the appeals have been heard together and are being disposed of by means of this common judgement.;