Alok Kumar Mukherjee, J. - (1.) The aforementioned two criminal appeals filed on behalf of the accused appellants are directed against the judgment and orders dated 03.12.1980 passed by Sri R.R.Agrawal, the then 1st Additional Sessions Judge, Mathura in Sessions Trial No. 105 of 1980, whereby the appellants have been convicted under Sections 302/34 IPC and sentenced to undergo imprisonment for life.
(2.) The aforementioned Government appeal filed on behalf of the State-appellant is also directed against the same judgment and order, whereby the respondents nos. 1 to 7 namely Chhinga, Atar Singh, Dharamvir, Ramji Lal, Bhoop Singh, Kishini and Khema have been acquitted against the charges framed, under Section 147, respondent nos.1 and 2, under Section 148 and respondent nos. 5, 6 and 7 from Section 302/149 IPC.
(3.) Since both sets of appellants challenge the correctness of the same judgment and orders and they arose out of the same sessions trial, they have been heard together and are being disposed off by a common order.;