- (1.) Since the above two appeals have arisen from the same judgment, hence, both of them have been heard together and are being decided by this common judgment and order.
(2.) The aforementioned two appeals have been preferred against the judgment and order dated 3.11.2014 passed by learned Additional Sessions Judge, Court No.4, Sitapur in Sessions Trial No.653/99 arising out of Case Crime No.136 of 1999 under Sections 147,148,149,307,302,504,506 I.P.C., P.S.Tambour, District Sitapur.
(3.) Initially, ten accused persons were facing trial out of which accused Abid Ali, son of Sharafat Ali; accused Hafiz Ali, son of Liaqat Ali and accused Shaukat Ali, son of Badal died during pendency of trial and their cases abated. Further during pendency of appeal, appellant no.4 Mustakeem, son of Bakreedi also died and his appeal stood abated vide order dated 8.9.2016 passed by this Court.;