Prashant Kumar, J. - (1.) These appeals arose from the same judgment of conviction and order of sentence, thus are heard together and decided by this common judgment.
(2.) In these appeals, Virendra Yadav @ Pandey and Ganga Ram- Appellants of Criminal Appeal No. 9 of 2005, Krishan @ Kirsan- Appellant of Criminal Appeal No. 228 of 2005 and Ram Sajeewan-Appellant of Criminal Appeal No. 2740 of 2004 have challenged the judgment of conviction and order of sentence dated 18.12.2004 passed by Additional Sessions Judge, Fast Track court No. 4, Raebareli in Sessions Trial Nos. 103 of 2003, 334 of 2003, 335 of 2003 & 336 of 2003, corresponding to case crime nos. 170 of 2002 under Sections 302, 506 & 120 of the IPC, case crime no. 178 of 2002 under Section 3/25 of the Arms Act, case crime no. 179 of 2002 under Section 3/25 of the Arms Act and case crime no. 180 of 2002 under Section 3/25 of the Arms Act respectively, whereby and whereunder the appellants- Virendra Yadav @ Pandey and Ganga Ram, Krishan @ Kirsan have been convicted under Section 302/34 & 506 of the IPC and sentenced to undergo imprisonment for life for the offence under Section 302/34 of the IPC and directed to pay fine of Rs. 5,000/- each with default stipulation and simple imprisonment for one year for the offence under Section 506 of the IPC.
(3.) It appears that by the same judgment- Ram Sajeewan and co-convict- Ram Sagar were convicted under Section 302 read with Section 120-B of the IPC and sentenced to undergo imprisonment for life and also directed to pay fine of Rs. 1,000/-, with default stipulation. However, all the appellants were acquitted for the offence under Section 3/25 of the Arms Act.;