KRISHNA PRATAP SINGH, J. - (1.) Heard Sri Dharmendra Singhal, learned counsel for the appellant in (Criminal Appeal No. 312 of 2013), Sri Yajuvendra Singh, Advocate holding brief of Ankit Agarwal, learned counsel for the appellant in (Criminal Appeal No. 2787 of 2003) and Sri Ashish Pandey, learned A.G.A. for the State. Sri R.K. Gupta, learned counsel for the complainant is not present though the matter has been taken up in the revised list.
(2.) These two criminal appeals are directed against the judgment and order 12.06.2003 passed by the learned First Additional Sessions Judge, Mahoba in Session Trial No. 23 of 2002 (State v. Smt. Sarman Devi and one other) arising out of criminal Case Crime No. 153 of 2001, Police Station Kulpahar, District Mahoba.
(3.) Both the accused-appellants have been convicted under Section 302 I.P.C. 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 a period of six months. Both of them have also been convicted under Section 201 I.P.C. and sentenced to undergo rigorous imprisonment for a period of three years. Learned trial Judge has further directed that all the aforesaid sentences of each one the appellants-accused shall run concurrently.;