Imtiyaz Murtaza, J. - (1.) Criminal Appeal No. 2731 of 2005 has been filed against the judgment and order dated 17.5.2005 passed by the District and Sessions Judge, Court No. 12, Kanpur Nagar in S.T. No. 1072 of 2003, State v. Budhraj Singh and Ors. under Sections 302/34, 307/34 and 120-B I.P.C., S.T. No. 1074 of 2003 State v. Jai Bahadur Singh under Section 25 Arms Act, S.T. No. 1075 of 2003 State v. Budhraj Singh under Section 25 Arms Act and S.T. No. 1073 of 2003 State v. Chhote Singh under Section 25 Arms Act, whereby the appellants have been convicted and sentenced to death under Section 302/34 I.P.C., they are further convicted and sentenced to undergo R.I. for 5 years and fine of Rs. 5000/- and in default of payment of fine to undergo simple imprisonment for three months, under Section 307/34 I.P.C., appellants Budhraj Singh and Jai Bahadur Singh further sentenced to undergo imprisonment for one year under Section 25 Arms Act and Chhote Singh alias Malkhan Singh sentenced to undergo imprisonment for one year under Section 25/4 Arms Act.
(2.) Government Appeal No. 4605 of 2005 has been filed against the acquittal of Manoj Singh under Sections 302/34, 307/34 120-B I.P.C. and 25 Arms Act.
(3.) Crl. Revision No. 435 (D) of 2005 has been filed against the acquittal of Manoj Singh.;