(1.) The instant appeals have been preferred against the judgement and conviction order dated 27.04.1998 passed by Sessions Judge, Hamirpur in Sessions Trial No. 34 of 1989 (State Vs. Bal Kishan), and Sessions Trial No. 103 of 1989 (State Vs. Munna) under Sections 302, 323, 324 and 307 I.P.C., P.S.- Rath, District- Hamirpur.
(2.) Both the Sessions Trial have been decided by the common judgement as both the accused persons were involved in same occurrence and Crime No. 443 of 1988. Hence, both the appeals are being decided by the common judgement.
(3.) By order dated 27.04.1998 learned sessions judge has convicted appellants Bal Kishan and Munna with life imprisonment under Sections 302/34, four years rigorous imprisonment under Section 307/34, one year rigorous imprisonment under Section 324 I.P.C. and imprisonment for six months under Section 323 of I.P.C. concurrently.