Imtiyaz Murtaza, J. - (1.) The above appeals are filed against the judgment and order dated 1 2.5.2004 passed by the Addl. District and Sessions Judge, Fast Track Court No. 3, Kanpur Nagar in Session Trial No 441 of 2003 and 442 of 2003 whereby the appellant Prem Nath Sonkar is convicted under Section 302/34 I.P.C. and sentenced to undergo imprisonment for life and a fine of Rs. 4000/- and in default of payment of fine further simple imprisonment for four months, he is further convicted under Section 25 Arms Act and sentenced to R.I, for 2 years and a fine of Rs. 500/- and in default of payment of fine further simple imprisonment for one month and convicted under Section 27 of Arms Act and sentenced to death, appellant Mahesh Balmiki is convicted under Section 302/34 I.P.C. and sentenced to undergo life imprisonment and a fine of Rs. 4000/- and in default of payment of fine further simple imprisonment for four months and appellants Rahul alias Shekhar and Rishi Kumar alias Boby Sonkar are convicted under Section 302/34 I.P.C. and sentenced to undergo imprisonment for life and a fine of Rs. 4000/- and in default of payment of fine further simple imprisonment for four months, they are further convicted under Section 25 Arms Act and sentenced to undergo R.I. for two years and a fine of Rs. 500/- and in default of payment of fine further simple imprisonment for one month.
(2.) Criminal reference is for the confirmation of the death sentence.
(3.) All the appeals arises out of a common judgment, therefore, these appeals are disposed of by this common judgment.;