Surendra Vikram Singh Rathore, J. - (1.) Since both the aforesaid criminal appeals arise out of a common judgment, hence the same are being disposed of together by a single judgment.
(2.) Mr. Abdul Rafee Siddiqui, learned counsel for the appellants, Mr. Sharad Dixit, learned A.G.A. for the State were heard.
(3.) Criminal Appeal No. 1139 of 2008 has been preferred by appellant No. 1 Ram Nath Chaubey and appellant No. 2 Smt. Subran Devi while Criminal Appeal No. 1140 of 2008 has been preferred by appellant Durgesh Chaubey.;