- (1.) Above Criminal Appeal No.2194 of 2004 has been filed by accused appellants Alok Singh and Nagendra Singh and above Criminal Appeal No. 2270 of 2004 has been filed by accused appellant Purshottam Singh under Section 374 (2) Cr.P.C. against judgment and order dated 12.10.2004 passed by learned Additional Sessions Judge/FTC-3, Pratapgarh in Sessions Trial No. 164 of 2002, State of U.P. vs. Purshottam Singh and two others, whereby the learned Additional Sessions Judge/FTC.-3, Pratapgarh has convicted accused appellant Purshottam Singh for offence under Section 302 IPC and accused appellants Alok Singh and Nagendra Singh for offence under Section 302 IPC read with Section 34 IPC and has sentenced thereunder each of them with imprisonment for life.
(2.) We have heard Sri Nagendra Mohan, learned counsel for accused appellants as well as Smt Smiti Sahay learned Additional Government Advocate for State of U.P. We have perused record also.
(3.) In brief, relevant fact for determination of these appeals is that crime no. 187 of 2001, under Sections 302, 504 and 506 IPC was registered in police station Lanlganj, district Pratapgarh at 4.05 PM on 30.10.2001 on written report, Exhibit Ka-1, presented by complainant Digvijai Singh.;