- (1.) All the above-noted 17 criminal appeals have been preferred against the judgment and order of conviction and sentence dated 20.12.2011 passed by Additional District & Sessions Judge, Court No.5, Sultanpur, in S.T. No.29/1997, State Vs. Hari Bahadur Singh and 23 others, arising out of case crime no.342 of 1996, under section 147, 148, 149, 307, 302, 436, 437, 506 IPC and Section 7 Crl. Law Amendment Act, P.S. Lambhua, District Sultanpur.
(2.) Accused Ram Nihore, Mitthu Lal, Ram Prasad died during trial hence trial against them stands abated.
(3.) One accused Dinesh Kumar was declared juvenile vide order dated 11.11.2010 hence his trial was separated.;