Surendra Vikram Singh Rathore, J. - (1.) Criminal Appeal No. 1205 of 2005 has been preferred by Jai Ram Singh, Kaptan Singh both son of Devi Lal and Dhirendra Singh son of Jai Ram Singh. Criminal Appeal No. 1216 of 2005 has been preferred by Veeru Yadav, Kurindra, both sons of Ghurai Yadav and Ram Naresh, Ram Sewak, both sons of Deshraj Yadav.
(2.) Since both these appeals arise out of the same judgment, hence both these are being disposed of together.
(3.) Heard Mr. Mridul Rakesh, Senior Advocate assisted by Mr. Manish Bajpai, Mr. S.A. Osmani, learned counsel for the appellants, Ms. Ruhi Siddiqui, learned A.G.A. for the State and perused the lower court record.;