S.C. Jain, J. - (1.) Appellants Raj Bahadur, Hari Shanker, Prem Chand, Tulsi Ram, Gyan Chand, Har Govind and Laxmi Prasad have challenged the judgment and order passed by II Addl. Sessions Judge, Orai at Jalaun dated 3-7-79 whereby they were found guilty of committing offences punishable under Section 147 Indian Penal Code and sentenced to undergo R.I. for 2 years each, under Section 148 Indian Penal Code and sentenced to undergo R.I. for 3 years each, under Section 307 Indian Penal Code read with Section 149 Indian Penal Code and to undergo for 7 years each; Appellant Hari Shanker was also found guilty for committing the murder of Mangal Singh individually under Section 302 Indian Penal Code and was convicted and sentenced to undergo imprisonment for life and appellants Raj Bahadur, Prem Chand, Tulsi Ram, Gyan Chand, Har Govind and Laxmi Prasad were found guilty under Section 302 read with Section 149 Indian Penal Code and were convicted and sentenced to imprisonment for life. All the sentences were ordered to run concurrently.
(2.) As the facts and law involved in both these appeals are common so both these appeals are hereby disposed of by this single order.
(3.) During the pendency of these appeals, appellants Hari Shanker, Har Govind and Gyan Chand died and as such appeals filed by them stand abated.;