- (1.) Heard Mr. Gaj Raj Singh Pal for the appellants Anil @ Bablu Srivastava and Mohd. Jama @ Salim and learned AGA for the State and perused the record.
(2.) These two appeals relate to the same incident, hence they are disposed of by this common order.
(3.) The appellants Anil @ Bablu Srivastava and Mohd. Jama @ Salim have preferred these appeals against the judgment and order dated 30.06.2006 rendered by Sri D. K. Srivastava, the then Additional Sessions Judge / Special Judge (Dacoity Affected Area), Court No. 3, Budaun in Special Sessions Trials No. 2 of 2003 and 118 of 2003, whereby the learned Special Judge has convicted and sentenced each of the appellants under section 412 I.P.C. to undergo rigorous imprisonment of ten years and to pay a fine of Rs. 50,000/- and in default of payment of fine to undergo additional imprisonment of three years.;