Surendra Vikram Singh Rathore, J. - (1.) Criminal Appeal No. 989 of 2011 has been preferred by appellants, Mitthu Lal alias Beni Madhav, Bharat Lal and Moti Lal, all sons of Ram Sagar and Criminal Appeal No. 982 of 2011 has been preferred by appellant Ram Sagar son of Gur Prasad.
(2.) Since both these appeals arise out of the same judgment, hence both these are being disposed of together.
(3.) Heard Mr. S.M. Nasir, learned counsel for the appellants, Mr. M.Y. Ansari, learned A.G.A. for the State and perused the lower court record.;