Surendra Vikram Singh Rathore, J. - (1.) Ms. Nandita Bharti, learned counsel for the appellants and Sri Sharad Dixit, learned Additional Government Advocate were heard.
(2.) Under challenge in the instant criminal appeal is the judgment and order dated 30.03.2007 passed by learned Additional Sessions Judge, Court No. 6, Hardoi, in Sessions Trial No. 24 of 2006, arising out of Case Crime No. 421 of 2005, Police Station Mallawan, District Hardoi, whereby both the appellants were convicted and sentenced as under: - - "(i) Sec. 302/34 IPC - Imprisonment for life alongwith fine of Rs. 5,000/ - each with default stipulation of six months additional simple imprisonment. (ii) Sec. 307/34 IPC - Seven years' rigorous imprisonment alongwith fine of Rs. 2000/ - each with default stipulation of three months additional simple imprisonment."
(3.) In the instant case, there was one more accused namely Pankaj Kumar Verma. Since he was juvenile, therefore, his case was separated and was sent for trial to the concerned Juvenile Justice Board.;