- (1.) This appeal on behalf of nine appellants is against the conviction under Sections 148, 307/149 of the appellant nos. 1, 3 and 4 coupled with under Section 323 read with 149 IPC. The appellant Nos. 2, 5, 6, 7, 8 and 9 have been convicted under Sections 147/149/307 and 323/149 IPC with their respective sentences without any fine.
(2.) Sri I.K. Chaturvedi, learned counsel for the appellants has informed that this Court has already taken notice of the death of appellant no. 4 Ramdhani on the report of the Magistrate concerned and therefore the appeal against the said appellant stands abated.
(3.) He has also filed a supplementary affidavit bringing on record the status of the age and health of the other appellants in order to establish their current status and also to indicate the period of incarceration undergone by these appellants, thirty three years hence, that is at the time of the institution of this appeal when the appellants were let off on bail.;