(1.) Heard Sri Javed Alam, learned Amicus Curiae for the appellants, Sri O.P. Dwivedi, learned AGA-Ist for the State and perused the record.
(2.) Present Criminal Appeal has been preferred against the judgement and order dtd. 21/12/1985 passed by learned Additional District and Sessions Judge, Budaun in Sessions Trial No. 455 of 1983 convicting and sentencing the appellant nos. 1 to 15 under Sec. 302 read with Sec. 149 IPC with life imprisonment and 3 years rigorous imprisonment and fine of Rs.1000.00 each of them under Sec. 325 read with 149 I.P.C. and in default of payment of fine to further undergo three months rigorous imprisonment, further convicting all the accused under Sec. 323 read with Sec. 149 I.P.C. and sentencing each of them to 6 months rigorous imprisonment.
(3.) Vide order dtd. 16/7/2024, the appeal stood abated in respect of appellant no. 1- Sia Ram S/O Durgt, appellant No. 3 Dori S/O Kesho, appellant no. 4 Ragghu S/O Rohan, appellant no. 5-Dharam Pal S/O Rohan, appellant no. 6 Toti S/O Khyali, appellant no. 8- Rameshwar S/O Bhoji, appellant no. 9- Mool Chand S/O Bhoji, appellant no.- 10- Man Singh S/O Bhoji, appellant no. 11- Janki S/O Kewal, appellant no. 12 Munshi S/O Kewal, appellant no. 13- Baboo S/O Hari, appellant No. 14 Ram Singh S/O Neksoo and appellant No. 15 Moti S/O Behari. Now the appeal is surviving only in respect of appellant no. 2 Sukh Ram S/O Sia Ram and appellant no. 7- Bhupal S/O Khyali.
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