- (1.) Heard learned counsel for the appellants, learned AGA and perused the record.
(2.) The present appeal has been preferred by appellant No. 1 to 5 against the judgment and order of conviction and sentence dated 16.10.1981 passed by 5th Additional District and Sessions Judge, Bijnor in Session Trial No. 350/79, under Ss. 147, 148, 302/149 IPC, P.S. Chandpur, District Bijnor.
(3.) Appellant No. 5 died and as such the appeal in respect of him stood abated. In respect of appellant No. 1 to 4, namely, Tej Pal Singh, Prem Pal Singh, Sheo Dhian Singh, Om Pal Singh, in compliance of the Non Bailable Warrant issued by this Court, they surrendered before the C.J.M. Bijnor and were released on bail on 26.10.2015.;