Imtiyaz Murtaza, J. - (1.) The above appeals have been filed against the judgment and order dated 7.7.2005 passed by the Additional Sessions Judge, Court No. 3, Gorakhpur in S. T. No. 305 of 2001 and S. T. No. 357 of 2001 whereby the appellant Indrasan is convicted under Sections 302/34 I.P.C. and sentenced to undergo imprisonment for life and a fine of Rs. 10,000/- and in default of payment of fine further imprisonment for one year and further convicted under Section 307/34 I.P.C. and sentenced to undergo rigorous imprisonment for 10 years and a fine of Rs. 5,000/- and in default of payment further imprisonment for six months and under Section 25 Arms Act sentenced to undergo imprisonment for six months.
(2.) Appellant Panney Lal is convicted under Section 302/34 I.P.C. and sentenced to death, convicted under Section 307/34 I.P.C. and sentenced to 10 years rigorous imprisonment and a fine of Rs. 5000/- and further convicted under Section 25 Arms Act and sentenced to undergo rigorous imprisonment for six months.
(3.) The appellant Anari Devi has been convicted under Section 302/109 I.P.C. and sentenced to undergo imprisonment for life.;