- (1.) Heard Learned Counsels for the parties. Delay condoned.
(2.) Leave granted.
(3.) Aggrieved by the affirmation of their conviction recorded under Section 302 of the Indian Penal Code, 1860 (for short "IPC") and the life sentence awarded, the three Appellants in the two sets of appeal are before us under Article 136 of the Constitution of India.;