Pratyush Kumar, J. - (1.) The instant criminal appeal filed on behalf of the accused -appellants is directed against the judgment and order dated 23rd October, 2008 passed by Sri R.K. Gautam, the then Additional Sessions Judge/Special Judge (E.C. Act) Faizabad, in Sessions Trial No. 283 of 1998 whereby, the appellants have been convicted under Ss. 302/34 and 307/34 I.P.C. and sentenced to death by hanging and to undergo imprisonment for life, respectively.
(2.) Capital Sentence No. 5 of 2008 has been registered on the reference made for confirmation of aforesaid death sentence awarded to all the three appellants.
(3.) Since both involve the same factual matrix, same evidence and same points for consideration, they are being disposed of by a common judgment and order.;