Anil Kumar Srivastava -II, J. - (1.) Sri Maneesh Kumar Singh and Farooq Ayoob, learned counsel for the appellants and Mrs. Madhulika Yadav, learned Additional Government Advocate for the State were heard at length.
(2.) All the three criminal appeals i.e. [Criminal Appeal No. 97 of 2011 -Kalp Narain V. State of U.P.], [Criminal Appeal No. 292 of 2011 -Shivkaran Shukla V. State of U.P.] and [Criminal Appeal No. 144 of 2011 -Kalp Narain v/s. State of U.P.] arise out of the same judgment, therefore, the same are being disposed of together.
(3.) Criminal Appeal No. 292 of 2011 has been preferred by appellant Shivkaran Shukla, Criminal Appeal No. 97 of 2011 has been preferred by appellant Kalp Narain Sharma challenging their conviction under Sec. 302 IPC while Criminal Appeal No. 144 of 2011 has been preferred by the appellant Kalp Narain Sharma challenging his conviction under Arms Act.;