- (1.) These two appeals filed on behalf of the accused-appellants are directed against the judgment and orders dated 31.5.2011, passed by Sri Sohan Lal Srivastava, Additional Sessions Judge, Court No.2,Budaun in Sessions Trial No. 1506 of 2008 ( State Vs. Kunna alias Aas Mohd and others), whereby the appellants have convicted under sections 323/34, 304/34 I.P.C and sentenced to undergo rigorous imprisonment of six months and 10 years with fine of Rs.5,000/- each, respectively. The appellants have been further directed to undergo simple imprisonment of one year, in case they failed to pay the fine.
(2.) Since both the appeals arising out of the same judgement and orders, they have been heard together and disposed of by a common judgement.
(3.) Heard Sri Rakesh Dubey, learned counsel for the appellants, Miss Anjum Haq, learned A.G.A for the State-respondent and perused the record.;