- (1.) Heard Mr. Anadi Banerjee, learned counsel for the appellants, Mr. Mohd. Yusuf Ansari, learned A.G.A. for the State and perused the lower court record.
(2.) Under challenge in this appeal is the judgment and order dated 27.11.1982 passed by 2nd Additional Sessions Judge, Raebareli in Sessions Trial No. 328 of 1982 arising out of Case Crime No. 49 of 1979 whereby appellants Rameshwar, Ram Adhar, Ram Suchit, Gaya Prasad, Devta Deen, Ram Bali alias Bali and Raja Ram were convicted and sentenced as under:- (i) Under Section 302/149 I.P.C. with imprisonment for life. (ii) Under Section 147 I.P.C. rigorous imprisonment for a period of one year. (iii) Under Section 323/149 I.P.C. nine months rigorous imprisonment for voluntarily causing hurt to complainant Smt. Tulsa. All the aforesaid sentences were directed to run currently.
(3.) During the pendency of appeal, appellant no. 1 - Rameshwar and appellant no. 5 - Devta Deen have expired, therefore, appeals so far as it relate to two above-named appellants was abated vide order dated 13.8.2014.;