Surendra Vikram Singh Rathore, J. - (1.) Mr. Hari Krishna Verma, learned counsel for the appellants and Sri Sharad Dixit, learned Additional Government Advocate were heard at length.
(2.) Since both these appeals i.e. (Criminal Appeal No. 108 of 2006 -Raj Kishore Awasthi and another V. State) and (Criminal Appeal No. 1606 of 2005 -Shiv Sharan Awasthi and another V. State of U.P.) arise out of a common judgment, therefore, the same are being disposed of together.
(3.) At present, appellant Bhagwat Saran Awasthi is in jail since 27.11.2003 while the other three appellants are on bail.;