- (1.) Criminal Appeal No.899 of 2008 has been preferred by appellants Rajendra Yadav and Narendra Yadav while Criminal Appeal No.891 of 2008 has been preferred by appellants Ram Chandra Yadav, Jeevan Lal Yadav and Babu Lal Yadav. Appellants Rajendra Yadav and Narendra Yadav are in jail while appellants Ram Chandra Yadav, Jeeval Lal Yadav and Babu Lal Yadav are on bail.
(2.) Since both appeals arise out of a common judgement hence the same are being disposed of together.
(3.) Shri Udai Pratap Singh, learned counsel for the appellants and Mr. Sharad Dixit, learned AGA for the State, were heard at length.;