ARVIND KUMAR MISHRA, J. - (1.) We have heard at length Sri Rajul Bhargawa, learned Senior Counsel assisted by Sushri Zia Naz Zaidi, Advocate who extended argument on behalf of appellants while Sri A.N. Mulla, learned AGA extended argument on behalf of the State and perused the record.
(2.) Since both the appeals arise out of the same judgment and order dated 28.09.2007 passed by Special/ Additional Sessions Judge, Muzaffarnagar, therefore, the same are being decided by a common judgment.
(3.) Both the aforesaid appeals have been preferred by the above named appellants Ejaz Haider and Haseen Haider against the judgment and order dated 28.09.2007 passed by Special/ Additional Sessions Judge, Muzaffarnagar in Sessions Trial No.556 of 2000 arising out of Case Crime No. 29 of 2000 under Section 302 IPC, Police Station Bhopa, District Muzaffarnagar. By the aforesaid judgment, both the appellants have been convicted under Section 302 read with Section 34 IPC and have been sentenced with imprisonment for life and a fine of Rs. 10,000/ - each, in case of default, the concerned convict/appellant will have to undergo two years' additional rigorous imprisonment.;