- (1.) This appeal has been preferred against the judgment and order dated 17.04.1992, passed by the Second Additional Sessions Judge, Pratapgarh in Session Trial No.157 of 1988 relating to Case Crime No.723 of 1986, under Sections 147, 148, 323, 149, 325,/149 & 302/ 149 I.P.C., Police Station-Kotwali, District-Pratapgarh, by which, the appellants have been convicted.
(2.) This appeal was filed by the ten appellants, out of which, the appellant no.3 Siya Ram, appellant no.6 Baij Nath, appellant no.7 Ram Abhilakh and appellant no.9 Devendra Kumar have expired, therefore, their appeal has been abated. As far as the appellant no.10 Ram Krishna is concerned, he has been sentenced by a fine of Rs.500/- only because he was below eighteen years when the offence was committed. Learned counsel for the appellants has admitted the conviction of Ram Krishna and has submitted that the said fine shall be deposited by him within fifteen days.
(3.) Now the appeal remains regarding the appellants, Jag Narain, Uma Shanker, Ram Karan, Ram Baran and Sadhu.;