ANIL KUMAR SRIVASTAVA-II,J. - (1.) Heard Shri Nagendra Mohan, learned counsel for the appellants and learned A.G.A. and perused the record.
(2.) Both the appeals have arisen out of a common judgment, hence, are being disposed of by one judgment.
(3.) Instant appeals have arisen against the judgment and order dated 08.4.2009, passed by learned Additional Sessions Judge, Unnao in S.T. No. 688 of 2006, arising out of case crime no. 350/2006, Police Station Safipur, District Unnao, whereby the accused-appellants Dr. Younus, Pappu, Munna son of Nanha Lodh and Hukum Chand were convicted under section 364 IPC and sentenced to 10 years rigorous imprisonment and fine of Rs. 5000/- with a default stipulation of six months imprisonment, under section 302 IPC read with section 34 IPC and sentenced to imprisonment for life and fine of Rs. 5000/- with default stipulation of one year imprisonment and under section 201 IPC and sentenced to five years rigorous imprisonment and fine of Rs. 2000/- with default stipulation of six months. All the sentences were directed to run concurrently.;