(1.) The Criminal Appeal No.1314 of 2005 has been filed by the appellants/ convicts Sri Kant and Ram Lakhan and the Criminal Appeal No.1529 of 2005 by appellants/ convicts Kamla Kant and Sunil Kant, being aggrieved of the judgement and order dtd. 30/9/2005 passed by the Additional Sessions Judge/ F.T.C. No.1, Hardoi in Sessions Trial No.257 of 2002 and 252 of 2003 jointly, whereby the appellants/ convicts have been awarded a sentence for life imprisonment under Sec. 302/34 of the Indian Penal Code (in short 'I.P.C.') and imprisonment of six months under Sec. 323/34 I.P.C.
(2.) Since appellant Ram Lakhan died during pendency of the appeal, appeal filed by him stood abated vide order dtd. 22/7/2019 passed by this court.
(3.) The facts necessary for disposal of these appeals, shorn of unnecessary details are as under :-
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