B.P.Singh, R.V.Raveendran, JJ. - (1.) We have heard learned Counsel for the parties.
(2.) Special leave granted.
(3.) The three Appellants in these two appeals were tried by the Special Judge, S.C./S.T. (Prevention of Atrocities) Act, Kannauj, charged of various offences including offences under Sections 302, 452, 323 read with Section 34, I.P.C. as also under Section 3(ii)(v) of the Schedule Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989 (hereinafter referred to as "the Act"). They were found guilty by the trial court by its judgment and order dated 16.8.2003. The Appellant Amit Batham was convicted under Section 302, I.P.C. and was sentenced to death. The remaining two Appellants were sentenced to undergo life imprisonment under Section 302/34, I.P.C. They were also sentenced to other terms of imprisonment, but it is not necessary for us to mention those details.;