(1.) . Appellants-original accused have preferred this appeal against the judgment and order of conviction dated 21-3-1988 passed by the Addl. Sessions Judge, Bhavnagar in Sessions Case No. 17 of 1986. Appellant No. 1 convicted under Sec. 302 I.P.C. and appellant No. 2 to 7 convicted under Sec. 302 read with Sec. 149 I.P.C. They are ordered to suffer rigorous imprisonment for life. All the accused are also convicted under Secs. 147 and 148 of I.P.C. and are ordered to undergo R.I. for six months and 9 months respectively.
(2.) . Appellants will be referred to as respective accused in this judgment.
(3.) . It is stated at the Bar by the learned Advocate for the appellants-accused that the appellant No. 7 has died on 30-11-1992. Hence, so far as appeal of appellant No. 7 is concerned, it abates.
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