Imtiyaz Murtaza, J. - (1.) Heard learned counsel for the appellants and learned A.G.A.
(2.) The present appeal arose from an order of conviction and sentence in Session Trial No. 239 of 1977. The appellants are, seven in number in the appeal, but in the course. of incident were eight including Sumesar, who died during the pendency of the trial, therefore, he was not convicted, were accused. The convictions were under Sections 147, 323/149 and 302/149 I.P.C The sentences awarded under each count are one year R.I. 6 months' R.I. and imprisonment for life respectively. The, sentences were to run concurrently.
(3.) Two of the appellants Bhullar and Gugun preferred the journey to heavenly abode during the pendency of this appeal. Their appeal, therefore, stands abated. We are, thus, left with five appellants alone.;