Surendra Vikram Singh Rathore, J. - (1.) Sri Nagendra Mohan, learned counsel for the appellants and Sri Anoop Kumar Upadhyaya, learned counsel for the complainant and Sri Sharad Dixit, learned Additional Government Advocate for the State were heard at length.
(2.) Both the connected criminal appeals i.e. [Criminal Appeal No. 3022 of 2009 - Shesh Dutt Shukla and Lalji V. State of U.P.], and [Criminal Appeal No. 94 of 2010 -Dulru Shukla and Nanhkan Shukla V. State of U.P.] arise out of a common judgment, therefore, the same are being disposed of together.
(3.) Instant criminal appeals have been preferred by the appellants -Shesh Dutt Shukla, Laj Ji, Dulru Shukla and Nanhkan Shukla challenging the judgment and order dated 05.12.2009 passed by learned Additional Sessions Judge, Court No. 6, Gonda, in Sessions Trial No. 176 of 2006 arising out of Case Crime No. 165 of 1996, Police Station Itiyathok, District Gonda whereby all the four appellants were convicted for the offence under Sec. 302 read with Sec. 34 IPC and were sentenced with imprisonment for life and also with fine of Rs. 10,000/ - each, with default stipulation of six months' additional imprisonment.;