Pratyush Kumar, J. - (1.) Criminal Appeal No. 934 of 1981 filed on behalf of the six accused appellants is directed against the judgment and order dated 16th December, 1981 passed by Sri A.L. Srivastava, the then IInd Additional Sessions Judge, Hardoi in Sessions Trial No. 483A of 1978 (State v/s. Chandrika Singh and six others) whereby the appellants were convicted and sentenced to undergo imprisonment for life under Sec. 302/149 IPC, rigorous imprisonment of one year under Sec. 147 IPC. Both the sentences were directed to run concurrently.
(2.) Criminal Appeal No. 939 of 1981 filed on behalf of the accused appellant Collector Singh challenging the correctness of the same impugned judgment and order passed in the same session trial whereby he was also convicted and sentenced as above.
(3.) Since both the appeals arise out of the same session trial and question the correctness of the same judgment and order, they are being disposed of by a common judgment.;