- (1.) All the aforesaid criminal appeals arise out of a common judgment, hence these are being disposed of together.
(2.) Criminal Appeal No. 6 of 2009 has been preferred by convicted accused persons Ashok Singh alias Mintu Singh (Pintu) and Shailesh Kumar alias Pappu Singh while Criminal Appeal No. 8 of 2009 has been preferred by Om Prakash Tiwari and Babu Ram Tiwari, Criminal Appeal No. 81 of 2009 has been preferred by appellants Sunil Kumar Tiwari, Prem Nath Dubey, Rudra nath Dubey, Indra Nath Dubey, Santosh Singh, Ramji Tiwari and Girjesh Singh and Criminal Appeal No. 1781 of 2009 has been preferred by the State challenging the acquittal of accused persons under Section 302/149 I.P.C.
(3.) Heard Mr. Nagendra Mohan, Mr. C.B. Pandey and Mr. Indrajeet Shukla, learned counsels for the appellants, Mr. Umesh Verma, learned A.G.A. for the State, Mr. I.B. Singh, learned Senior Advocate and Mr. Manish Kumar Singh, Advocate for the complainant and perused the lower court record.;