Pratyush Kumar, J. - (1.) The present appeal filed by appellants is directed against judgment and orders dated 8th August, 1991 passed by Sri S.K. Pandey, the then Special/Additional Sessions Judge, Gonda in Sessions Trial No. 616 of 1987 under Ss. 302, 201, 506 (Part II) IPC convicting and sentencing them to undergo imprisonment for life and to pay a fine of Rs. 2,000/ - each and in default of payment of fine, to undergo two years' rigorous imprisonment each under the first count, to two years' rigorous imprisonment each and to pay a sum of fine of Rs. 500/ - each and in default of payment of fine, to undergo six months' rigorous imprisonment under the second count, to two years' rigorous imprisonment, each under the third count, further convicting appellant Nos. 1 to 4 under Sec. 148 I.P.C., 5 and 6 under Sec. 147 I.P.C. and awarding a sentence to each of the concerned appellants of one year's rigorous imprisonment of on the aforesaid count, sentences of the appellants were directed to run concurrently.
(2.) During the pendency of the appeal appellant No. 5 Hanuman Datt and appellant No. 6 Pateshwari had died and their appeal stands abated vide court order dated 4th September, 2013.
(3.) We have heard Sri I.B. Singh learned counsel for the appellants, Sri Shrawan Kumar Singh and Mohan Singh learned counsel for the complainant and Sri Umesh Verma learned AGA for the State.;