Dinesh Kumar Singh ,J. - (1.) Heard Sri Dilip Kumar and Sri Amit Kumar Singh, learned counsel for the appellants and Sri S.K. Pal, learned Government Advocate assisted by Sri J.P. Tripathi, learned A.G.A. for the State.
(2.) The present Criminal Capital Appeal No. 2719 of 2016 (reference no. 05 of 2016) has been preferred against the judgment and order dated 7.5.2016 passed by Special Judge, D.A.A. Act/Additional Sessions Judge, Court No. 4, Chitrakoot in S.S.T. No. 240-A of 2006 (State of U.P. Vs. Bhonda @ Gotar, Rohini @ Tehsildar and Radhey) arising out of Crime No. 53 of 2006, under Sections 148, 302 read with 149, 201, 404, 426 IPC and Section 14 D.A.A. Act, P.S. Manikpur, District Chitrakoot, whereby the accused-appellants Radhey, Rohini @ Tehsildar and Bhonda @ Gotar are held guilty for charges under Sections 148, 302 read with Section 149, 201/149, 404/149, 427/149 IPC and Section 14 D.A.A. Act and they have been sentenced as mentioned in the chart below.
(3.) A separate criminal appeal no. 3252 of 2016 has been preferred by the accused-appellant- Munshiwa S/o Gulzar against the same judgment arising out of the above mentioned S.S.T. No. 240-A of 2006, (State Vs Bhonda @ Gotar and others and the appellant has been sentenced as mentioned in the chart below.;