K.N.Sinha, J. - (1.) Since these two appeals are interlinked and a common judgment is the subject matter of challenge, they are taken up together for disposal.
(2.) The appellants have challenged the judgment and order dated 1.11.2000 passed by the learned Additional Sessions Judge Court No. 9, Bareilly in S.T. No. 675 of 1996, State v. Ram Niwas and Ors. . under Section 302/452 I.P.C. and 25 Arms Act and 4/25 Arms Act, relating to P.S. Bhuta, District Bareilly.
(3.) The trial court after conclusion to trial convicted the appellants under Section 302 read with Section 34 of I.P.C. and sentenced them to undergo imprisonment for life and a fine of Rs. 5000/- and in default of payment of fine six months imprisonment.;