Surendra Vikram Singh Rathore, J. - (1.) This appeal was preferred by seven appellants but during the pendency of the instant appeal, appellant No. 1 -Avadh Ram, appellant No. 2 -Raja Ram, appellant No. 3 -Mewa Lal and appellant No. 5 -Munni Lal have expired. Therefore, appeal so far as it relate to them was abated vide order dated 15.9.2015.
(2.) Heard Mr. Vishnu Swaroop Srivastava, learned counsel appearing for appellants, Ms. Madhulika Yadav, learned A.G.A. for the State and perused the lower court record.
(3.) Under challenge in this appeal is the judgment and order dated 6.10.1982 passed by Ist Additional Sessions Judge, Bahraich in Sessions Trial No. 130 of 1982 arising out of Case Crime No. 113 of 1981, Police Station Kaiserganj, District Bahraich whereby all the appellants were convicted and sentenced as under: - - "(i) Under Sec. 147 I.P.C. one year rigorous imprisonment. (ii) Under Sec. 302/149 I.P.C. imprisonment for life." Both the sentences were directed to run concurrently.;