ARVIND KUMAR MISHRA,J. - (1.) Heard Sri Gyanendra Kumar Singh, learned counsel for the appellants in Criminal Appeal No.1444 of 1994 and Sri J.N. Singh assisted by Sri Animardan Yadav, learned for the appellant in Criminal Appeal No.1445 of 1994 and Sri Saghir Ahmad, Kumari Meena and Mrs. Manju Thakur, learned AGAs for the State and perused the record of this appeal.
(2.) Relevant to mention here that appellant no.1 Siyaram in Criminal Appeal No.1444 of 1994 has died during pendency of the appeal. Therefore, the appeal qua appellant no.1 Siyaram stood abated on 28.08.2014.
(3.) By way of instant criminal appeals, challenge has been made to the validity and sustainability of the judgment and order of conviction dated 21st September, 1994 passed by Sessions Judge, Farrukhabad in Sessions Trial No.5 of 1992 (State v. Siya Ram and others), arising out of case crime no.48 of 1991, under Sections 302/34 IPC, 323, 323/34 IPC, Police Station Jahanganj, District Farrukhabad, whereby the appellants Amar Singh and Rakesh have been sentenced to life imprisonment, under Section 302/34 IPC. Appellant Amar Singh has been further sentenced to three months R.I., under Section 323 IPC. Appellant Rakesh has been sentenced to three months R.I., under Section 323/34 IPC. All sentences shall run concurrently.;