- (1.) This order disposes of Crl. Misc. Application No. 14197 of 2017 in Criminal Appeal No. 169 of 2017 filed on behalf of Jai Deo and Vishnu Deo, Crl. Misc. Application No. 15474 of 2017 in Criminal Appeal No. 181 of 2017 filed on behalf of Arun and Crl. Misc. Application No. 15736 of 2017 in Criminal Appeal No. 185 of 2017 filed on behalf of Awadhesh.
(2.) The above named persons have challenged a common judgment of conviction. The facts being common, all applications under Section 389 Cr.P.C. are being disposed of by virtue of one order.
(3.) The applicants have been convicted for committing offence under Section 302/34 I.P.C. and Section 201/34 I.P.C. vide judgement dated 24.1.2017 passed by Additional Sessions Judge, Court No.1, Ambedkar Nagar. The applicants have been sentenced vide order dated 24.1.2017 under Section 302/34 I.P.C. to serve life imprisonment and a fine Rs.10,000/- each ( in default of payment of fine, six months' additional sentence). The applicants have also been sentenced for committing offence under Section 201/34 I.P.C. to undergo five years' rigorous imprisonment each and also to pay fine Rs.5,000/- each ( in default of payment of fine, to undergo further imprisonment of three months).;