(1.) Present appeal has been filed by accused appellants Jiledar, Grish Chandra, Ajudhi and Vijai Singh. against judgement and order dated 14.2.1983 passed by Special Judge (E.C. Act)/Additional Sessions Judge, Mainpuri in Session Trial No. 34 of 1982 (State Vs. Jiledar and others) whereby learned Additional Sessions Judge, Mainpuri has convicted accused appellants Jiledar, Grish Chandra, Ajudhi and Vijai Singh for offences punishable under sections 148 IPC, 302 IPC read with section 149 IPC and 307 IPC read with section 149 IPC and has sentenced each of them to rigorous imprisonment for two years for offence under section 148 IPC, to life imprisonment and fine of Rs.1000/- for offence under section 302 IPC read with section 149 IPC and to rigorous imprisonment for ten years for offence under section 307 IPC read with section 149 IPC..
(2.) Learned Additional Sessions Judge, Mainpur has directed that all the sentences of accused appellants shall run concurrently and in default of payment of aforesaid fine each accused appellant shall further undergo rigorous imprisonment for six months.
(3.) Accused appellant Ajudhi has died during pendency of appeal. Appeal stands abated against him.
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