Rang Nath Pandey, J. - (1.) As common questions of facts and law are involved in both the appeals, therefore, both the above appeals have been heard together.
(2.) Heard learned Counsel for the appellants and learned A.G.A. for the State. During the pendency of the appeal, appellant- Nayeemullah has died, and as such the present appeal in respect of him stood abated.
(3.) These appeals have been preferred by the accused-appellants, namely, Maqsood Ahmed, Yahiya Khan, Mohammad Haneef and Ishaaq, against the judgment and order dated 06.09.2006 passed by Additional Sessions Judge/F.T.C., Court No. 12, Pratapgarh in Sessions Trial No.233/04 (case crime no. 133/2000) convicting them under Section 148, 307 read with Section 149 I.P.C. and sentencing them to undergo one year's rigorous imprisonment along with fine of Rs.500/- each under Section 148 I.P.C., seven years' rigorous imprisonment along with fine of Rs.1000/- each under Section 307 read with Section 149 I.P.C., with default stipulation.;