(1.) As per order of this Court dtd. 1/11/2018, the appeal in respect of appellant no. 4 Bhoop Ram son Ganga Ram is abated.
(2.) Sri Javed Habib, learned Advocate is pressing this appeal on behalf of surviving appellant no. 1 Faqirey, appellant no. 2 Hori and appellant no. 3 Makhan.
(3.) This criminal appeal has been filed against the judgement and order dtd. 22/4/1983 passed by Addl. Sessions Judge, Pilibhit in S.T. No. 19 of 1983 (State vs. Faqirey and others), under Sec. 307 I.P.C., P.S. Sarkhera, district-Pilibhit, whereby learned Judge convicted and sentenced the appellants to 4 years rigorous imprisonment under Sec. 307 read with 34 I.P.C.