Pratyush Kumar, J. - (1.) The instant appeal filed by accused appellants is directed against the judgment and order dated 2nd June, 1981 passed by Sri A.L. Srivastava, the then IInd Additional Sessions Judge, Hardoi in Sessions Trial No. 435 of 1980 whereby appellants were convicted under Ss. 302/34,307/34 IPC and sentenced to undergo imprisonment for life and seven years' rigorous imprisonment, respectively.
(2.) The criminal appeal filed by accused appellant Ajeet Singh is also directed against the same judgment and order whereby the appellant Ajeet Singh was convicted and sentenced as above.
(3.) Criminal Appeal No. 426 of 1981 has been filed by accused appellant Anurudh Singh against the same judgment and order whereby the aforementioned appellants were convicted and sentenced as above.;