(1.) Heard Sri D.K. Tiwari, learned counsel for the appellants as well as Sri Rajeev Kumar Mishra, learned A.G.A., for the State of U.P.
(2.) These two connected appeals are directed against the judgment and order dated 18.11.2008 passed by the learned Additional Sessions Judge, FTC-III District Moradabad in S.T. No. 561 of 2006 (State v. Imran and one other) arising out of criminal case crime No. 334 of 2006, Police Station Billari District Moradabad.
(3.) Both the accused appellants have been convicted under Section 302 Indian Penal Code and sentenced to life imprisonment along with fine of Rs. 2,000/- and in default of payment of fine to further undergo an imprisonment for period of six months. Both of them have also been convicted under Section 364 Indian Penal Code and sentenced to rigorous imprisonment for period of 3 years with the fine of Rs. 1,000/-, in default of payment of fine to further undergo an imprisonment for period of six months. Further both of them have also been convicted under Section 201 IPC and sentenced to undergo rigorous imprisonment for period of four years with fine of Rs. 2,000/-, in default of payment of fine to further undergo an imprisonment for period of six months. Learned Trial Court has further directed that all the aforesaid sentences of each one of the appellants shall run concurrently.