- (1.) Both these aforesaid criminal appeals arise out of a common judgment, hence both are being disposed of together.
(2.) Criminal Appeal No. 1108 of 2006 has been preferred by convicted accused persons Chhote alias Darsan Singh, Govind and Gopal while Criminal Appeal No. 2547 of 2006 has been preferred by Ayodhya.
(3.) Heard Mr. U.P. Singh, learned counsel for the appellants, Mr. Dharmendra Singh, learned A.G.A. for the State and perused the lower court record.;