Surendra Vikram Singh Rathore, J. - (1.) Since both these appeals i.e. (Criminal Appeal No. 828 of 2008 - Pradeep Kumar @ Bhuria Kashyap V. State of U.P.) and (Criminal Appeal No. 1634 of 2008 - Ishwardeen Lodh @ Rajendra V. State of U.P.) arise out of a common judgment, therefore, the same are being disposed of together.
(2.) Sri Bhola Singh Patel, learned counsel for the appellants and Sri Dharmendra Singh, learned Additional Government Advocate were heard at length.
(3.) Criminal Appeal No. 828 of 2008 has been preferred by the appellant -Pradeep Kumar @ Bhuria Kashyap and Criminal Appeal No. 1634 of 2008 has been preferred by the appellant Ishwardeen Lodh @ Rajendra challenging the judgment and order dated 12.03.2008 passed by learned Additional Sessions Judge, Court No. 17, Lucknow, in Sessions Trial No. 444 of 1993, arising out of Case Crime No. 392 of 1992, Police Station Aliganj, District Lucknow, whereby both the appellants were convicted under Sec. 302 read with Sec. 34 IPC and were sentenced with imprisonment for life and also with fine of Rs. 10,000/ - each, with default stipulation of four months additional imprisonment.;