Vijay Lakshmi, J. - (1.) As both these appeals are directed against the same impugned judgment and order dated 07.6.2010 passed by learned Additional District and Sessions Judge, Court No.11, Aligarh, both are being decided by this common judgment.
(2.) The appellants have been held guilty by the learned trial court under Section 364-A I.P.C., 307 I.P.C. and Section 25 of the Arms Act and have been sentenced as under:
(3.) For their conviction under Section 364-A I.P.C., both the appellants have been sentenced with Life Imprisonment and fine of Rs.5000/- imposed on each of them, in default of payment of fine, to undergo additional imprisonment for one month.;