Prabhat Chandra Tripathi, J. - (1.) Case called out. Sri Ashish Kumar, Advocate holding brief of Sri Rajesh Pathik, learned counsel for the revisionist and learned A.G.A. for the opposite party nos. 1 and 2 are present. None responds on behalf of opposite party nos. 3 to 8.
(2.) Heard learned counsel for the revisionist, learned A.G.A. for the opposite party nos. 1 and 2 and perused the record.
(3.) The instant criminal revision has been preferred to enhance the sentences awarded to the accused persons-opposite party no. 3 Samarpal, opposite party no. 4 Hind Veer, opposite party no. 5 Satendra, opposite party no.6 Rishi Pal, opposite party no. 7 Dhan Singh and opposite party no. 8 Raj Veer, who were held guilty under Sections 364, 342, 352, 323, 386, 342//34 and 364 I.P.C.;