- (1.) APPEAL was taken up in the revised list.
(2.) A written notice, which was served on learned counsel for the informant by learned counsel for the appellants, supplied in court today, is taken on record.
(3.) HEARD Sri Arun Kumar Srivastava, Raghuvendra Dwivedi, learned counsel for the appellants and Sri Raghuraj Mishra learned A.G.A. in opposition. The appellants have been convicted in S.T. No. 167 of 2003 and 1127 of 2002 for offences under sections 302/34, 506(2) IPC and 25 Arms Act I.P.C., P.S. Khaga, District Fatehpur and the maximum sentence awarded to them are life imprisonment. The rest of the sentences are lesser sentences and all the sentences have been ordered to run concurrently.;