OM PRAKASH-VII,J. - (1.) This criminal appeal has been preferred by the accused appellants against the judgment and order dated 6.5.1988 passed by the Vth Additional District and Sessions Judge, Jhansi in Session Trial No. 148 of 1984 (State of U.P. v. Veer Singh and others) convicting and sentencing the appellants for the offence punishable under Sections 147 I.P.C. for one year rigorous imprisonment, for the offence under Section 304 (Part I) read with Section 149 I.P.C. for five years rigorous imprisonment and for the offence under Sections 325 read with Section 149 I.P.C. for two years rigorous imprisonment. All the sentences were directed to run concurrently.
(2.) At the outset, it is relevant to mention here that during pendency of this appeal, the appellant No. 1 - Veer Singh and appellant No. 6 Ram Swarup have died. Accordingly, vide order dated 16.2.2017 this Court has abated the appeal in respect of the appellant No. 1 and appellant No. 6, respectively.
(3.) Now, the Court is proceeding to consider the present appeal in respect of rest of the appellants.;