Sudhir Agarwal, J. - (1.) Both these appeals have been preferred against the judgment and order dated 28.09.1998 passed by Sri Ram Kishore-I, Second Additional District and Sessions Judge, Jalaun at Orai.
(2.) Criminal Appeal No. 2095 of 1998 has been filed by accused-appellants, Indrapal Singh and Rampal Singh @ Raja Beta, who have been convicted under Section 302 I.P.C. for committing murder of Atar Singh and sentenced to undergo life imprisonment. They have also been convicted under Section 302 read with Section 34 I.P.C. and sentenced to undergo life imprisonment for committing murder of Shivpal Singh. They have further been convicted and sentenced under section 302 read with 34 IPC to undergo life imprisonment for committing murder of Keshbhan Singh.
(3.) Criminal Appeal No. 2177 of 1998 has been preferred by accused-appellants Raj Bahadur Singh and Surendra Pal Singh, who have been convicted and sentenced under section 302 IPC read with section 34 IPC to undergo life imprisonment for committing murder of Atar Singh. They have also been convicted and sentenced under section 302 IPC read with 34 IPC to undergo life imprisonment for committing murder of Shivpal Singh. They have further been convicted and sentenced under section 302 read with 34 IPC to undergo life imprisonment for committing murder of Keshbhan Singh.;