(1.) BOTH these criminal appeals i.e. (Criminal Appeal No.1768 of 2004 -Utti Ram Vs. The State of U.P.) and (Criminal Appeal No.1889 of 2004 -Sushil Vs. The State of U.P.) arise out of a common judgment, hence, these two criminal appeals are being disposed of by a common judgment.
(2.) HEARD learned counsel for the appellants and learned A.G.A. for the State and perused the record.
(3.) THE instant criminal appeals have been preferred by the appellants -Utti Ram and Sushil challenging the judgment and order dated 09.07.2004 passed by learned Additional Sessions Judge/Special Sessions Judge, E.C. Act, Unnao, in Sessions Trial No.276 of 2002, relating to Case Crime No.105 of 2002, under Sections 302/34 and 323/34 IPC whereby both the appellants were convicted for the offence under Section 302/34 IPC and were sentenced with life imprisonment and the appellants were further convicted for the offence under Section 323/34 IPC and were sentenced with rigorous imprisonment for a period of nine months. However, they were acquitted of the charge under Section 504 IPC.
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