- (1.) D.B. Criminal Appeal No. 1000/2003 has been filed by accused Jai Prakash against his conviction recorded under Section 302 IPC by the Additional Sessions Judge (Fast Track) Hindaun city in Sessions Case No. 11/2002 vide its judgment and order dated 7th July, 2003. The accused Jai Prakash has been sentenced for imprisonment for life under Section 302 IPC with a fine of Rs. 1,000/-, in default thereof to further undergo three months rigorous imprisonment.
(2.) D.B. Criminal Appeal No. 728/2008 has been filed by the State challenging the order of acquittal recorded by the trial court against the respondents.
(3.) Since, both the above appeals arise out of the same judgment and order dated 7th July, 2003, they have been heard and decided together.;