Kanwaljit Singh Ahluwalia, J. - (1.) In Sessions Case No.80/2004, three accused namely Kuldeep son of Bhanwar Lal, Neeraj son of Kaushal Kishore, and Bablaa @ Anil son of Kastoor Chand, were tried by the court of Additional Sessions Judge, No.2, Fast Track, Kota. The said court vide impugned judgment dated 24.3.2005, convicted the accused Kuldeep for the offence under Sections 302, whereas Neeraj and Bablaa @ Anil were convicted for the offence under Section 302 with the aid of Section 34 IPC.
(2.) Having convicted the appellants for the above said offences, the trial Judge vide a separate order of even date, sentenced the appellants as under:- Kuldeep: U/s. 302 IPC: to undergo life imprisonment and to pay a fine of Rs.5,000/-, in default of payment of fine to further undergo additional six months S.I. Neeraj and Bablaa @ Anil: U/s. 302 read with Section 34 IPC: to undergo life imprisonment and to pay a fine of Rs.5,000/-, in default of payment of fine to further undergo additional six months S.I.
(3.) Aggrieved against their conviction and sentence, all the three accused have filed three separate appeals. D.B. Criminal Appeal No. 122/2007 has been filed by the accused Kuldeep, D.B. Criminal Appeal No. 534/2005 has been preferred by Neeraj and D.B. Criminal Appeal No. 359/2005 has been instituted by appellant Bablaa @ Anil. In all the three appeals, the appellants have prayed that the impugned judgment dated 24.3.2005 whereby they have been convicted and sentenced, be set aside and they be acquitted of all the charges.;