Prashant Kumar Mishra, J. - (1.) The appeal is posted for hearing on I.A.No.1 for suspension of sentence and grant of bail to the appellants, however, with the consent of learned counsel for the parties, we have heard the appeal itself on merits.
(2.) Appellants would call in question the legality and validity of the impugned judgment whereby the trial Judge has convicted the appellant No.1-Atwarsai @ Atwar for committing offence under Section 302 of the Indian Penal Code (for short 'the IPC') and the appellant No.2 - Parbatiya for committing offence under Section 302 read with Section 120-B of the IPC and have been sentenced to undergo imprisonment for life.
(3.) The indisputable fact is that Agarsai (since deceased) was the father-in-law of appellant No.1 and husband of the appellant No.2.;