Alok Kumar Mukherjee, J. - (1.) This appeal has been directed against the judgment and order dated 05.02.1983 passed by the VII Additional Sessions Judge, (Higher Criminal Court), Badaun in Sessions Trial No. 550 of 1980 (State v. Salig Ram and others) arising out of Crime No. 401 of 1980 , P.S. Ujhani, district Budaun, convicting all the accused-appellants namely Salig Ram, Rajendra Pratap alias Rajendra Prasad, Ram Bilas, Jai Govind, Netra Pal, Munendra Kumar and Ram Vir for the offences under sections 302 read with section 149, 364 read with Section 149, and 201 I.P.C. and sentencing them each for life imprisonment, ten years rigorous imprisonment and five years rigorous imprisonment, respectively and further accused-appellants Salig Ram, Rajendra Pratap alias Rajendra Prasad and Netrapal for two years rigorous imprisonment each under section 148 IPC while accused-appellants Ram Bilas, Jai Govind, Munendra Kumar and Ram Vir for one year rigorous imprisonment each under section 147 I.P.C. which shall run concurrently.
(2.) It is relevant to mention here that during the pendency of this appeal, appellant nos. 3, 4 and 5 namely Rajendra Pratap alias Rajendra Prasad, Jai Govind and Netra Pal have already died; therefore, the appeal filed on their behalf was abated vide order dated 13.10.2014 passed by the coordinate Bench of this Court. As such the appeal on behalf of the remaining surviving appellant nos. 1, 2 , 6 and 7 namely Salig Ram, Ram Bilas, Munendra Kumar and Ram Vir, respectively are being heard and disposed off by this judgment.
(3.) The surviving appellants have filed the present appeal against the aforementioned judgment and order dated 05.02.1983 on the ground that the conviction of the aforesaid surviving appellants is against the weight of evidence available on record and against law. Further, the sentences awarded to them are too severe.;