Umesh Chandra Tripathi, J. - (1.)These four criminal appeals are born out of a common judgment and order dated 10.07.2009 passed by Additional Sessions Judge, Court No. 12, Gautam Budh Nagar in Sessions Trial No. 409 of 2005 (State v. Aman Singh and others) and Sessions Trial No. 44 of 2007 (State v. Islam @ Islamuddin), arising out of Crime No. 189 of 2004, under Sections 147, 148, 302, 307 and 120B of the Indian Penal Code (hereinafter referred to as 'IPC'), Police Station - Sector 24, District - Noida whereby the appellants - Aman Singh, Khem Chand, Dharmendra Kumar and Islam @ Islamuddin were convicted and sentenced as follows :
[i]. Rigorous imprisonment for two years each, under Section 148 of IPC;

[ii]. Rigorous imprisonment for ten years and fine of Rs. 5,000/- each, under Section 307 read with Section 149 of IPC and in case of default in payment of fine, additional imprisonment for one year has to be undergone; and

[iii]. Imprisonment for life and fine of Rs. 10,000/- each, under Section 302/149 of IPC and in case of default in payment of fine, additional imprisonment for three years has to be undergone.

(2.)All the sentences were directed to run concurrently.
(3.)By the impugned judgment and order dated 10.07.2009, accused - Bijendra was acquitted of charge framed under Sections 148, 302 read with 149 and 307 read with 149 of IPC and accused Rajendra Kumar Sharma and Kalu Ram Sharma were also acquitted of charge framed against them under Section 120B of IPC.