ANIRUDDHA SINGH,J. - (1.) Heard Mr. Deepak Kumar Pandey, learned counsel for the appellants and Sri I.P. Srivastava, learned A.G.A. for the State. Learned counsel for the complainant is not present though the matter has been revised.
(2.) Both the appeals have arisen out of the same judgment and order, hence they were heard together and are being decided by common judgment.
(3.) Appellants Nahar Singh and Nihal Singh filed Criminal Appeal No. 7946 of 2008 and Pappu Ram Prakash, Sukh Ram and Netra Pal filed Criminal Appeal No. 7988 of 2008 against impugned judgment and order dated 15.11.2008 passed by Special Judge (D.A.A. Act)Additional Sessions Judge, Court No.7, Agra in Session Trial No. 01 of 1997, Case Crime No. No. 350 of 1996, Police Station Khandauli, District Agra convicting appellants under Section 396 IPC and sentencing them to imprisonment for life with fine of Rs. 5,000 each, in default of payment of fine, five months additional simple imprisonment.;