(1.) The present set of Appeals is directed against the common judgment and order dated 29.11.2010 whereby the High Court dismissed the criminal appeals filed by the appellants against their conviction under Sec. 302 read with Sections 149 and 307 of the Indian Penal Code, 1860["IPC"].
(2.) In the present set of Appeals, Criminal Appeal No.1624 of 2011 is filed by appellants - Om Pal, Narendra and Ranvir; Criminal Appeal No.1613 of 2011 is filed by Dharamvir; and Criminal Appeal No.1614 of 2011 was filed by Inchha Ram, who has passed away during the pendency of the present Appeals. Therefore, Criminal Appeal No.1614 of 2011 preferred by Inchha Ram stands abated and the same is, accordingly, dismissed as such.
(3.) In the present case, two sets of First Information Reports["FIR"] were lodged with regard to the same incident which took place on 19/5/1988.
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