- (1.) The two connected criminal Appeals arise out of judgement of conviction and order of sentence dated 04.05.2002 passed by the learned Additional Sessions Judge, Court No. 17, Allahabad in Session Trial No.542 of 2000. They have been heard together and are being disposed of by the present judgement.
(2.) The four appellants of Criminal Appeal No. 1670 of 2002 and the solitary appellant of Criminal Appeal No.2046 of 2002 were put on trial by the learned Additional Session Judge by being charged with committing offences under Sections 147, 148, 302/149 I.P.C. and were held guilty for committing the offence under Sections 148, 302/149 I.P.C. and each of them was directed to suffer rigorous imprisonment for life as also to pay a fine of Rs.10,000/- for being found guilty under Section 302/149 I.P.C. besides being sentenced to rigorous imprisonment for one year for being convicted under Section 148 I.P.C.
(3.) The learned trial judge directed that the half of the fine amount, after being realised from the appellants, was to be paid as compensation to the family members of the deceased.;