Om Prakash, J. - (1.) This criminal appeal has been preferred by the accused/ appellants against the judgment and order dated 24.3.1988 passed by the VII Additional District & Sessions Judge, Azamgarh in Session Trial No. 414 of 1986 (State of U.P. vs. Mukhtar and others) convicting and sentencing the appellants for the offences punishable under Sections 148 IPC for three years imprisonment, for the offence punishable under Sections 307/149 IPC for 7 years each. All the sentences have been directed to run concurrently.
(2.) At the outset, it is relevant to mention here that during pendency of this appeal, the appellant no.7 - Anis died. Accordingly, vide order dated 19.3.2015, this Court has abated the appeal in respect of the appellant no.7 - Anis.
(3.) Now, the Court is proceeding to consider the present appeal in respect of rest of the appellants i.e. Mukhtar Ahmad, Sohrab @ Achhey, Abdul Wahid, Salim, Waseem and Aftab.;