SHYAM SHANKAR TIWARI, J. - (1.) HEARD learned counsel for the appellants and learned AGA.
(2.) WRITTEN objection filed by learned AGA is taken on record. Criminal Appeal No. 872 of 2009 has been preferred by appellant Tara Chand Kushwaha, Criminal Appeal No. 873 of 2009 has been preferred by appellant Santosh Kushwaha whereas Criminal Appeal No. 874 of 2009 has been preferred by Vijai Shankar Kushwaha. All these appeals have been preferred by the appellants against the judgment and order dated 20.1.2009 passed by learned Addl. Sessions Judge, Ghazipur in S.T. No. 415 of 2006 in which appellants Vijai Shankar, Santosh and Tara Chand alias Chandul have been convicted and sentenced to life imprisonment under section 302/34 IPC in addition to fine of Rs.10000/- each. They have further been convicted and sentenced to under go ten years rigorous imprisonment under section 307/34 IPC in addition to fine of Rs.5000/- each. Appellant Tara Chand has further been convicted and sentenced to undergo two years rigorous imprisonment under section 3/25 Arms Act in addition to fine of Rs.2000/- and in default of payment of fine the appellants have been awarded further six months imprisonment.
(3.) APPELLANT Amar Nath has already been granted bail by this Court earlier by order dated 25.2.2010 as he was assigned with a lathi causing simple injuries to injured Ramkrit.;