ANIL KUMAR SRIVASTAVA -II,SURENDRA VIKRAM SINGH RATHORE, JJ. - (1.) Shri Avinash Kumar Srivastava, learned counsel for the appellants and Shri Umesh Verma, learned AGA for the State were heard at length.
(2.) Since both these connected criminal appeals i.e. (CRIMINAL APPEAL No. - 924 of 2013 -Dev Bux Yadav @ Pujari (Tantric) vs. State Of U.P.) and (CRIMINAL APPEAL No. - 932 of 2013 - Smt. Asha Devi vs.State Of U.P.) arise out of a common judgment, therefore, the same are being decided by a common judgment.
(3.) Instant appeal arises out of judgment and order dated 29.04.2013 passed by learned Additional Sessions Judge,Court No.2, Faizabad in Sessions Trial No.236 of 2010 arising out of Case Crime No.542 of 2010, under Sections 302 and 201 IPC, P.S. Raunahi, District -Faizabad; State Vs. Dev Bux Yadav @ Pujari (Tantrik) and Smt. Asha Devi wherein accused appellants were convicted under Sections 302 read with section 34 IPC and sentenced to imprisonment for life and fine of Rs.5000/ - each, with default stipulation of one month's imprisonment, under section 201 read with section 34 IPC and sentenced to rigorous imprisonment for three years and fine of Rs.5000/ - each, with default stipulation of one year's rigorous imprisonment. All the sentences were directed to run concurrently.;