- (1.) Both these aforementioned criminal appeals arise out of a common judgment, hence both are being disposed of together by a common judgment.
(2.) Criminal Appeal No. 1571 of 2005 has been preferred by convicted appellants Kamlesh Singh and Pradeep Singh while Criminal Appeal No. 495 of 2006 has been preferred by State challenging the acquittal of nine accused persons, who took their trial along with present appellants.
(3.) Mr. Nagendra Mohan, learned counsel for the appellants, Mr. Sharad Dixit, learned A.G.A. for the State were heard and the lower court record was examined.;