- (1.)The first additional sessions judge, shahjahanpur convicted appellants herein and five others for offences punishable under section 302 read with section 149 ipc and imposed a sentence of life imprisonment. He also convicted the appellants under section 148 IPC and sentenced them to undergo R. I. for one year.
(2.)On appeal, the High Court of judicature at Allahabad while convicting one of the accused, namely, A - 7 before the trial court guilty of offence punishable under section 302, acquitted these accused of the said offence but found them guilty of offence punishable under section 326 read with section 149 IPC and sentenced them to undergo R. I. for six years and confirmed the sentence imposed on these appellants under section 148 IPC by the sessions court.
(3.)During the pendency of the appeal before the High Court, three appellants therein, namely, A -1, A - 5 and A - 8 died, hence, their appeal stood abated.