(1.) Heard Mr. Prashant Kumar, learned Amicus Curiae for the appellants and learned A.P.P. for the State.
(2.) By order dtd. 22/6/2023 passed by this Court, Mr. Prashant Kumar, learned advocate was appointed as Amicus Curiae to represent the appellants at the cost of the State.
(3.) The present criminal appeal has been preferred against the judgment of conviction dtd. 18/8/1995 and order of sentence dtd. 19/8/1995 passed by Sri Awadhesh Kumar Verma, 3rd Additional Sessions Judge, Aurangabad in Sessions Trial No. 370 of 90/37 of 91 (arising out of Obra P.S. case No. 70/90) whereby and whereunder the appellants have been convicted for the offence under Ss. 302/34 of the Indian Penal Code and sentenced them to undergo imprisonment for life.