Ravindra Singh, J. - (1.) Criminal Revision No. 733 of 1986 and Criminal Revision No. 715 of 1986 are filed against a common judgment; therefore, both the revisions are being decided by a common judgment.
(2.) Criminal Revision No. 733 of 1986 has been preferred by revisionists Anant Ram and Babu Ram and the Criminal Revision No. 715 of 1986 is preferred by revisionists Ram Lakhan, Ashok, Babu son of Jaisi Ram, Babu son of Kallu Teli and Ram Charan, against a common judgment and order dated 15.5.1986 passed by 5th Additional Sessions Judge, Etawah in Criminal Appeal No. 10 of 1986 whereby the appeal was dismissed by upholding the judgment and order of conviction dated 9.1.1986 passed by the learned C.J.M., Etawah in Criminal Case No. 645 of 1983 whereby the appellants were convicted and sentenced for a period of 1 year R.I. under Section 147 I.P.C., 6 months R.I. under Section 323/149 I.P.C. and 2 years R.I. under Section 324 read with Section 149 I.P.C.
(3.) It was also ordered that all the sentences shall run concurrently. It is reported by the C.J.M., Etawah vide his letters dated 5.11.1983 and 5-10,2005respectively that the revisionists Babu son of Jaisi Ram and Anant Ram have died, therefore, the revisions filed by them are abated.;