J.P.GUPTA,J. - (1.) The appellants have preferred the present appeal being ag- grieved with the judgment dated 28.7.1998 passed by the Special Judge, Damoh in Sessions Trial No.386/1996 whereby the appellants have been convicted and sentenced as mentioned hereinbelow. APPELLANTS CONVICTION SENTENCE DEFAULT Appellants Section 325 R.I. for 1 years, 2 months S.I. No.1, 2 and 4 and 325/34 of R.I. for 3 years to each the I.P.C. and along with fine sections 3(1) of Rs.500/- (10) and 3(1) reach and R.I. (11)/34 of the for 1 years and S.C. and S.T. R.I. for 1 year (Prevention of respectively. Atrocities) Act Appellant no.3 Section 325 R.I. for 1 years, and 325 of the R.I. for 3 years I.P.C. with re- along with fine spect of Kitibai of Rs.500/- and under sec- R.I. for 1 year tion 3(1)(10) and R.I. for 1 and 3(1)(11) of year respec- the S.C. and tively S.T. (Prevention of Atrocities) Act All the sentences to run concurrently.
(2.) At the outset, learned counsel for the appellants submitted that during the pendency of the present appeal, appellant no.1 Kanai and appellant no.4 Hemraj have expired. Hence, this appeal of appellant no.1 Kanai and appellant no.4 Hemraj stands abated.
(3.) Considering the aforesaid submissions and looking to the jail report dated 12.5.2015 and 19.8.2016 sent by the Superintendent of Police, Damoh, the appeal of appellant no.1 Kanai and appellant no.4 Hemraj stands dismissed as abated.;