SURENDRA VIKRAM SINGH RATHORE, J. - (1.) Shri Nagendra Mohan, Shri Ajmal Khan and Shri Hemant Kumar Mishra, learned counsel for the appellants, and Shri Umesh Verma, learned AGA for the State, were heard at length.
(2.) Since all the aforesaid criminal appeals arise out of a common judgement hence the same are being disposed of together.
(3.) Under challenge in the aforesaid criminal appeals is the judgment and order dated 03.03.2008 passed by Additional Sessions Judge/Special Judge (E.C. Act), Pratapgarh, in Sessions Trial No. 565 of 2003 arising out of Case Crime No.237 of 2002, Police Station Kotwali Nagar, District Pratapgarh, whereby appellant Sameer was convicted for the offence under Section 302/34 and appellants Shareef and Shoeb were convicted for the offence under Section 302 IPC. All the appellants were sentenced with imprisonment for life and also with fine of Rs.5,000/ - each with default stipulation of six months' additional imprisonment. However, by the same judgment all the appellants were acquitted of the charges under Section 307/34 IPC.;