- (1.) The present criminal appeal No. 1276 of 2007 has been preferred on behalf of the accused-appellants Subhash, Abhimanyu and Malkhan and criminal appeal No. 1234 of 2007 on behalf of accused-appellants Tarsen @ Trisen and Biram Pal, against the judgment of conviction and sentence dated 12.2.2007 passed by Additional Sessions Judge Court No. 4 Muzaffarnagar, under section 302/149 IPC for life imprisonment and in other sections 147, 148, 307/149 IPC imposing fine for a sum of Rs. 5,000/- each, in Session Trial No. 55 of 2003 arising out of Case Crime No. 91 of 2002, P.S. Charthaval, District Muzaffarnagar.
(2.) Mr. P.S.Pundir appeared on behalf of the appellants in the appeal No. 1276 of 2007 and Mr. Kameshwar Singh appeared on behalf of the appellants in appeal No. 1234 of 2007. Mr. Mahendra Singh Yadav, learned AGA appeared on behalf of the State.
(3.) We heard learned counsel for the parties on 18.5.2015 and 19.5.2015 and the judgment was reserved on 19.5.2015.;