- (1.) Criminal Appeal No. 5584 of 2006 has been filed by Chhote Lal, who is, at present, in jail and Criminal Appeal No. 5297 of 2006 has been preferred by appellant Shyam Bihari and Panna Lal, who are on bail.
(2.) Since both the aforesaid appeals arise of a common judgment, hence the same are being disposed of by a common judgment.
(3.) Under challenge in the instant appeal is the judgment and order dated 29.8.2006 passed by learned Additional Sessions Judge, Court No. 3, Jaunpur in Sessions Trial No. 64 of 2002 arising out of Case Crime No. 136 of 2001, Police Station Barsathi, District Jaunpur whereby the appellants were held guilty for the offence under Section 302 read with Section 34 I.P.C. and Section 307 read with Section 34 I.P.C. and were sentenced with imprisonment for life for the offence under Section 302/34 I.P.C. and also with fine of Rs. 10,000/- with default stipulation of one year additional imprisonment. The appellants were further sentenced for the offence under Section 307 read with Section 34 I.P.C. with imprisonment for life. Both the sentences were directed to run concurrently.;