(1.) THIS Appeal arises out of the order of conviction corded against the Appellants by the learned Additional Sessions Judge, for offence punishable under Section 147 read with Section 149, 148 read with Section 149, 326 read with Section 149, 324 read with Section 149 and also for an offence under Section 147, 323 read with Section 149 and 302 read with Section 149 of the Indian Penal Code.
(2.) THE present Appellants-accused along with six more accused persons were charged for various offences regarding rioting, causing grievous hurt and also murder of deceased Sandu on 4-4-1987
(3.) IT is not necessary to mention the prosecution case in detail for the purposes of this Appeal, as the learned trial Judge has stated the facts in detail in his Judgment.