S.K. Agarwal, J. - (1.) These are two criminal appeals arising from the same judgment dated 22.5,2003. Criminal Appeal No. 5802 of 2003 was preferred by Ramashraya Singh and Kamla Singh. These two appellants were convicted under Section 302/149 I.P.C. and sentenced to death and a fine of Rs. 10,000/-. In default of payment of fine the appellants were to undergo two years' R.I. They were also convicted under Section 307/149 I.P.C. and sentenced to 7 years' R.I. and a fine of Rs. 5,000/-. In default of payment of fine, R.I. for one year was imposed. Conviction under Section 148 I.P.C. was also recorded against these appellants. They were sentenced to two years' R.I. and a fine of Rs. 1,000/-. In default of payment of fine six months' R.I. was imposed.
(2.) Criminal Appeal No. 2701 of 2003 was preferred by Ram Saran Singh, Satyendra Singh and Brijendra Singh. Their sentence is life imprisonment and a fine of Rs. 10,000/- under Section 302/149 I.P.C. In default of payment of fine they were to undergo two years' R.I. they were also convicted under Section 307/149 I.P.C. and sentenced to seven years' R.I. and a fine of Rs. 5,000/-. In default of payment of fine one year's R.I. was imposed. Conviction under Section 148 I.P.C. was also recorded against these appellants. They were sentenced to two years' R.I. and a fine of Rs. 1,000/-. In default of payment of fine six months' R.I. was imposed on them.
(3.) Ram Chandra Singh, father of appellants Ramashraya Singh, Satyendra Singh and Brijendra Singh, was also tried for the above said count, but he died during pendency of the trial. Therefore, his trial abated.;