(1.) Heard Sri Abhishek Mayank learned counsel for the appellants in all the connected appeals, Sri Ronak Chaturvedi learned counsel for the first informant and Sri Patanjali Mishra learned A.G.A. for the State-respondents.
(2.) These appeals emanate from the judgment and order dtd. 30/9/2008 passed by the Additional Session Judge, Court No.5, Aligarh in S.T. No.934 of 2004 (State vs. Kaptan Singh and others) arising out of Crime No.122 of 2003, under Ss. 148, 302/149 & 120-B I.P.C., Police Station Khair, District Aligarh whereby the appellants have been convicted and sentenced for a period of 18 months rigorous imprisonment under Sec. 148 I.P.C.; life imprisonment u/s 302 readwith Sec. 149 I.P.C. with fine of Rs.5000.00 for each of the appellants, and in default of payment of fine to undergo three months additional imprisonment. All the sentences are to run concurrently.
(3.) During the pendency of the appeal, appellant Om Prakash had died and the appeal on his behalf has been abated.
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