BRIJ KISHORE Vs. STATE OF U.P.

JUDGEMENT

(1.) The aforementioned criminal appeals arise out of the same judgment and order of conviction and sentence hence these appeals are taken together and are being decided by a common judgment.

(2.) The challenge in these criminal appeals is conviction and sentence recorded in a judgment dated 24.08.2007 passed in Sessions Trial No.302 of 1999 by Amar Singh Chauhan, Additional District and Sessions Judge court No. 1, Hardoi, convicting each of the appellants of all the aforementioned appeals under section 147,302 read with section 149 IPC with one year R.I. and Life imprisonment with fine of Rs. 1000/- , respectively.

(3.) We have heard the learned Counsel for appellants ,Counsel for complainant , the respondent No.2 and the learned Additional Government Advocate and also perused the record of the lower court and of these appeals with the assistance and help of learned Counsel for the parties.