ASHOK KUMAR Vs. STATE REP

JUDGEMENT

(1.) The appellants are accused 1 to 7. Having aggrieved over the conviction imposed upon them for the offences under Sections 302, 302 read with 149, 302 read with 109, 447, 341 and 148 IPC, this Appeal has been filed.

(2.) The facts leading to the conviction are as follows:-

(3.) While the appeal is pending, A6 Rajan died. So, the appeal as against A6 is abated.