- (1.) These two connected criminal appeals are directed against the impugned judgment and order dated 15.10.2004 passed by the Additional Sessions Judge (F.T.C. Second), Hathras in S.T. No. 62 of 2003.
(2.) Narendra @ Nannu, appellant in Crl. Appeal No. 5584 of 2004, has been convicted under section 307 IPC and sentenced to 10 years' imprisonment, along with a fine of Rs. 5,000/-, and to serve a further 3 months' imprisonment in default of payment of fine. He has also been convicted under section 302 IPC and sentenced to life imprisonment, along with a fine of Rs. 10,000/- and to undergo 6 months' further imprisonment in case of default in payment of fine.
(3.) Sant Kumar @ Nannu and Achchi @ Gajendra, appellants in Crl. Appeal No. 5412 of 2004, have been convicted under sections 307/34 IPC and sentenced to 7 years' imprisonment, with a fine of Rs. 4,000/- and to serve a further 2 months' imprisonment in case of default in payment of fine.;