Surendra Vikram Singh Rathore, J. - (1.) All the aforementioned three criminal appeals arise out of a common judgment, hence the same are being disposed of together.
(2.) Criminal Appeal No. 2034 of 2008 has been preferred by appellant Dhan Lal, Criminal Appeal No. 2279 of 2008 has been preferred by appellant Teerath Ram, Sagar and Kashi Ram and Criminal Appeal No. 2088 of 2008 has been preferred by appellant Jagdish, Thakur Prasad, Suresh and Rajit Ram.
(3.) Heard Mr. Nagendra Mohan, Advocate and Mr. Vivek Shrotia, learned counsel for the appellants, Mr. Umesh Verma, learned A.G.A. for the State and perused the lower court record.;