Arvind Kumar Mishra, J. - (1.) Aforesaid two appeals arise out of common judgment passed in the Sessions Trial No.184 of 2003, State v. Surendra Nath Singh and others , therefore, both these appeals are being heard together and decided by this common order.
(2.) Heard Sri Kamal Krishna, learned Senior Advocate assisted by Sri Shashi Bhushan Kunwar, learned counsel for the appellants, Sri A.N. Mulla, Sri Sageer Ahmad and Smt. Manju Thakur, learned AGAs for the State and perused the record of this appeal.
(3.) By way of aforesaid two appeals the appellants have challenged judgment and order of conviction dated 31.5.2008 passed by the Special Judge/Additional Sessions Judge, Ballia in Sessions Trial No.184 of 2003, under Sections 147, 302, 201 IPC, Police Station Kotwali Shahar, District Ballia arising out of Case Crime No. 385 of 2001, whereby, the appellants, have been sentenced to one year imprisonment, each, under Section 147 IPC'; sentenced to imprisonment for life, coupled with fine Rs.5000/- with default stipulation for additional one year imprisonment under Section 302/149 IPC; 5 years imprisonment coupled with fine Rs.1000/- with default stipulation for two months additional imprisonment under Section 201 IPC.;