PHERU SINGH AND OTHERS Vs. STATE

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) This appeal has been preferred by the appellants, Pheru Singh A1, Netrapal A2, Hoshiyar Singh A3, Shaitan Singh A4, Vidya Ram A5, Ram Kishan A6, Jangi Singh A7 and Ram Kishan @ Bhoora A8 against the judgment and order dated 11.08.1986 passed by 6th Additional Sessions Judge, Mainpuri in S.T. No. 268 of 1985 convicting and sentencing the appellantss to undergo one year R.I. under Section 148 I.P.C., imprisonment for life under Section 302/149 I.P.C. together with fine of Rs. 1000/- each and in case of default in the payment of fine further R.I. of 6 months, 10 years R.I. under Section 307/149 I.P.C. and R.I. for 6 months under Section 323/149 I.P.C.

(3.) Record shows that appellants, Pheru Singh A1, Jangi Singh A7 and Ram Kishan @ Bhoora A8 have died during the pendency of this criminal appeal and qua appellants, Pheru Singh A1, Jangi Singh A7 and Ram Kishan @ Bhoora (deceased A8) this appeal was dismissed as abated by order dated 15.3.2018 passed by another co-ordinate Bench of this Court comprising of Hon'ble Pradeep Kumar Singh Baghel, J. and Hon'ble Harsh Kumar, J.