- (1.) Heard Shri Salil Mohan, learned Counsel for the Appellants, and the learned Additional Government Advocate.
(2.) This criminal appeal has been preferred by Appellants Radhey Shyam and Kamlesh alias Kamleshwar against judgment and order dated 12.03.2010 passed by the Additional Sessions Judge, Court No. 3, Sitapur in Sessions Trial Nos. 688 of 2003, 689 of 2003 and 690 of 2003 whereby the Appellants have been convicted under Sec. / IPC read with Sec. Arms Act and have been sentenced for maximum term of life imprisonment with fine stipulation.
(3.) We have gone through the judgment and record of lower court, including FIR, statements of prosecution witnesses and forensic expert report.;