(1.) THESE two criminal appeals are directed against the same Judgment and Order of the trial court dated 25. 3. 2003 and hence they are conveniently dealt with/heard together and are accordingly disposed of by this common judgment
(2.) BY the impugned Judgment and Order, the trial Court has convicted the Accused Nos. 1, 3, 4, 6 and 7 for the offences punishable under Sections 143, 148, 504, 506, 302, 307 and 427 read with Section 149 of IPC. It has further convicted the Accused No. 1 for the offence punishable under Section 30 of the Indian Arms Act. The above said accused persons have been sentenced to undergo imprisonment for various terms including the life imprisonment for the offence under section 302 read with 149 of IPC. The Accused No. 1 has been further sentenced to undergo R. I. for a period of six months for the offence under Section 30 of the Indian Arms Act All the sentences imposed against the accused are directed to run concurrently. They are also held to be entitled to the benefit of set off under Section 428 of Cr. PC.
(3.) IN all there were 8 accused persons, of whom the Accused Nos. 2,5 and 8 have died before the commencement of the trial and ultimately it is only the Accused Nos. 1,3,4,6 and 7 who faced the trial before the trial Court, on the above said charges.
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