(1.) Mr. Atul Verma, learned counsel for the appellants and Sri M.Y. Ansari, learned Additional Government Advocate were heard at length.
(2.) These appeals were listed for hearing on bail application. Since the paper book has already been prepared and the learned counsel for the appellants expressed his willingness to argue the appeal finally, therefore, we proceeded to hear these appeals on merits.
(3.) Since both these appeals i.e. (Criminal Appeal No. 303 of 2016 -Amrish Kumar Kashyap V. The State of U.P.) and (Criminal Appeal No. 316 of 2016 -Kailash Chandra Kashyap and another V. The State of U.P.) arise out of a common judgment, therefore, the same are being disposed of together.