Prakash Chandra Jaiswal - (1.) As the aforesaid both criminal appeals have cropped up from the same judgment and order of conviction and sentence, hence, they are taken up together for consideration and disposed of by this common judgment.
(2.) Heard Mr. Praveen Kumar, learned Amicus Curiae for the appellants, Ms. Roona learned counsel for the informant as well as Mr. Ajay Mishra learned Addl. Public Prosecutors in the aforesaid appeals.
(3.) The aforesaid two criminal appeals have been preferred against the judgment and order of conviction dated 17.07.2013 and order of sentence dated 22.07.2013 passed by learned Adhoc Additional Sessions Judge-I, Aurangabad in Sessions Trial No. 163 of 2009 arising out of Navinagar P.S. Case No. 55 of 2009 whereby the learned trial court convicted the accused Vijay Thakur and Badri Singh for the offence punishable under Sections 302/34, 201 and 120(B) of the Indian Penal Code and sentenced them to undergo life imprisonment and also slapped them with a fine of Rs. 2,000/- each and in default of payment of fine to further undergo S.I. for one month under Sections 302/34 and 120(B) of the Indian Penal Code and further sentenced them to undergo S.I. for three years and also slapped them with a fine of Rs. 1,000/- each and in default of payment of fine to further undergo S.I. for 15 days under Section 201 of the Indian Penal Code. All the sentence were directed to run concurrently.;