- (1.) BOTH the above -said criminal appeals arise out of the same judgement and order dated 28.2.1983 passed by VIII Additional District & Sessions Judge, Etah in S.T. No. 257 of 1982 convicting all the appellants under Section 302/34 of I.P.C. and sentencing all of them with life imprisonment. Both the appeals were connected together vide order dated 4.3.1983 of this Court. Both were heard together and both are being disposed of by this common judgement.
(2.) AS the appellants Raghubir and Ram Chandra have died during pendency of appeal, the appeal on their behalf has been abated vide order dated 10.7.2012 of this Court.
(3.) THE appellants have questioned the correctness of the impugned judgement on the ground that the conviction and sentence is against the weight of evidence on record and accordingly, it is bad in law. We have heard Sri Rajeev Gupta, Advocate, appearing for the appellant Aneg Singh who is also appearing as amicus curiae for the appellant Jai Ram and the learned A.G.A. on behalf of the State.;