- (1.) We have heard Sri Nagendra Mohan, learned counsel appearing for the surviving appellants and learned AGA for the State and perused the record.
(2.) The instant appeal, filed by the appellants, is directed against the judgment and order dated 06.11.1981 passed by Sri B.K. Mishra, the then First Additional Sessions Judge, Bahraich in Sessions Trial No. 222 of 1981 [State v/s. Thagai and 11 others], whereby the appellants were convicted and sentenced as under: - - "Section 148 IPC : 18 months RI. Section 147 IPC : 12 months RI. Section 302/149 IPC : Life imprisonment. Section 323/149 IPC : 3 months RI."
(3.) Vide order dated 24.11.2015 passed by this Court the instant appeal so far as it relate to appellant No. 2 Nagesar, appellant No. 5 Khelawan, appellant No. 7 Bholey, appellant No. 8 Manna and appellant No. 11 Salik has already been abated.;