Surendra Vikram Singh Rathore, J. - (1.) Since all these criminal appeals i.e. (Criminal Appeal No. 264 of 2014 -Shiv Ram V. State of U.P.), (Criminal Appeal No. 272 of 2014 -Desh Raj V. State of U.P.), (Criminal Appeal No. 273 of 2014 -Jagdish V. State of U.P.) and (Criminal Appeal No. 274 of 2014 -Kamlesh V. State of U.P.) arise out of a common judgment, therefore, the same are being disposed of together.
(2.) Sri Syed Wajahat Ali @ Vijaha, learned counsel for the appellants and Sri M.Y. Ansari, learned Additional Government Advocate were heard.
(3.) Criminal Appeal No. 264 of 2014 preferred by appellant Shiv Ram, Criminal Appeal No. 272 of 2014 preferred by appellant Desh Raj, Criminal Appeal No. 273 of 2014 preferred by appellant Jagdish and Criminal Appeal No. 274 of 2014 preferred by appellant Kamlesh challenging the judgment and order dated 10.10.2013 passed by learned Sessions Judge, Hardoi, in Sessions Trial No. 758 of 2010, arising out of Case Crime No. 344 of 2010, Police Station Kasimpur, District Hardoi, whereby all the appellants were convicted and sentenced as under: - - (i) Under Sec. 302/34 IPC - Imprisonment for life alongwith fine of Rs. 5,000/ - each with default stipulation of one month additional imprisonment. (ii) Under Sec. 504 IPC - Three months' rigorous imprisonment each. (iii) Under Sec. 506 IPC - Six months' rigorous imprisonment each. (iv) Under Sec. 7 Criminal Law Amendment Act - Six months' rigorous imprisonment each.;