- (1.) Criminal Appeal no. 1433 of 2013 has been filed against the judgment and order dated 25.3.2013 passed by Additional Sessiona Judge, Court No. 2, Allahabad in Sessions Trial No. 137 of 1999 convicting and sentencing the appellants under Section 307/34 I.P.C. to undergo imprisonment for five years with a fine of Rs. 5,000/- each.
(2.) Whereas the criminal appeal under Section 372 Cr.P.C. no. 182 of 2013 has been filed by the victim injured Mohammad Swaleh @ Achchey against the same judgment and order of the trial court praying for enhancement of sentence awarded to opposite party nos. 2 to 5.
(3.) Both the criminal appeals arise out of same judgment and order of the trial court hence, the same are being heard and decided by this Court by this common judgement and order.;