- (1.) Both these Criminal Appeals i.e. [Criminal Appeal No.777 of 1989-Moti Chand & Others V. State of U.P.] and [Criminal Appeal No.771 of 1989-Gorakh Rai & Others V. State of U.P.] arise out of the same judgment, therefore, the same are being disposed off together.
(2.) Aforesaid Criminal Appeal no.777 of 1989 has been preferred by appellants Moti Chand, Ayodhya, Bhola, Sudama Rai, Mainagar Rai and Birendra Rai and other Criminal Appeal No.771 of 1989 has been preferred by the appellants Gorakh Rai and Amar Nath Rai.
(3.) In Criminal Appeal No.777 of 1989 there were two other appellants namely Bhola and Sudama but because of their death during pendency of the instant appeal, the appeal so far as it relates to appellants Bhola and Sudama was abated vide our order dated 02.09.2015.;