Bala Krishna Narayana - (1.) Heard Sri Dileep Kumar, Senior Advocate assisted by Sri Satish Chandra Dwivedi and Sri Aditya, learned counsel for the appellants, Sri Shiv Narain Singh, learned counsel appearing for the complainant and Sri Awadhesh Narain Shukla, State Law Officer for the State.
(2.) These two criminal appeals have been filed by Raghvendra Pratap Singh @ Pankaj Singh, appellant in criminal appeal no. 6618 of 2017 and Mithun Singh, appellant in criminal appeal no. 6617 of 2017 challenging the judgment and order dated 4.10.2017 and 5.10.2017 passed by Additional Sessions Judge/F.T.C. Court No. 21, Allahabad in S.T. No. 1077 of 2009 (State Vs. Raghvendra Pratap Singh @ Pankaj Singh and another) arising out of Case Crime No. 88 of 2009, under Section 302 read with Section 34 I.P.C. P. S. Meja, District Allahabad, convicting the appellants under Section 302/34 I.P.C. and sentencing them for life imprisonment.
(3.) Briefly stated the facts of this case, are as here under :-;