JUDGEMENT
Adarsh Kumar Goel, J. -
(1.)The Criminal Appeal Nos. 531-532 of 2009 have been filed by Udai Singh-complainant son of Shri Mehar Chand against the acquittal of Mat Ram Son of Kanhaiya and Uday Singh son of Suraj Bhan. Even though the appellant has died, since notice has been issued, we have heard learned counsel who was earlier appearing for Udai Singh as amicus in support of the said appeal.
(2.)Criminal Appeal No. 530 of 2009 has been filed by Mukesh Kumar against his conviction under Section 302/149 IPC and sentence to life imprisonment. Criminal Appeal No. 533 of 2009 has been filed by Bhim Singh against his conviction under Section 302/149 IPC and sentence to life imprisonment.
(3.)We have heard learned counsel for the parties and also perused the record.
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