- (1.) Being aggrieved and dissatisfied with the judgment of conviction dated 4.2.2011 passed by the Additional Sessions Judge, Court No. 5, Bulandshahr, all the appellants, by means of aforesaid four separate appeals, have questioned the legality and correctness of the aforesaid judgment, whereby the learned trial court has held all of them guilty under Section 302 of I.P.C. with the aid of section 34 and section 120B of I.P.C. and has convicted and sentenced them as under : "Convicts Dr. Satyavir, Raju alias Rajkumar, are sentenced for life imprisonment, and a fine of Rs. 1,00,000/- each, for the offence punishable under section 302 read with 34 of I.P.C. In case of default, every one of them shall undergo simple imprisonment for one year. Half of the amount from each of the fine i.e. Rs. 50,000/- shall be paid to the family members of the victim.
(2.) Convicts Dr. Satyavir, Raju alias Rajkumar, Sukhmal Jain and Babble alias Gyanendra are also sentenced for life imprisonment for the offence punishable under section 302 read with section 120B of I.P.C. And a fine of Rs. 50,000/- each. In case of default, every one of them shall undergo simple imprisonment for one year. Half of the amount of each of the fine i.e. Rs. 25,000/- shall be paid to the family members of the victim."
(3.) As all the aforesaid four appeals arise out of the same judgment and order dated 4.2.2011 and are related to the same occurrence, all were connected with each other by previous orders of this court. Hence all are being disposed of by this common judgment.;