GORAKHNATH & OTHERS Vs. STATE OF M.P.

JUDGEMENT

(1.) The instant appeal has been preferred by the Appellants assailing the judgment of conviction and sentence dated 16.11.1999 passed by the Additional Sessions Judge, Sakti, Bilaspur (as it then was), presently under the District of Janjgir-Champa, in Sessions Trial No. 413 of 1998.

(2.) Vide the impugned order, all the Appellants have been convicted for the offence punishable under Section 306 of IPC and Appellants No. 1 and 5 have been sentenced to undergo R.I. for three years with fine of Rs. 5000/- each with default stipulation and Appellants No. 2 to 4 have been sentenced to undergo R.I. for five years with fine of Rs. 10,000/- each with default stipulation.

(3.) Pending the appeal before this Court, Appellant No. 1 Gorakhnath Patel has died and therefore the appeal so far as Appellant No. 1 is concerned abates and the appeal survives only so far as Appellants No. 2 to 5 are concerned.