ARVIND KUMAR MISHRA-I,J. - (1.) The instant Criminal Appeal has been preferred against the judgment and order of conviction dated 9.2.1988 passed by the Additional Sessions Judge/Special Judge ( E.C. Act) Jhansi, in S.T. No. 70 of 1985, State v. Chhakki and others , under sections 148, 149, 307 and 302 I.P.C., appellant Kalyan has been sentenced to life imprisonment under Section 302 IPC, 3 years R.I. under Section 307 IPC, 1 year R.I. under Section 148 IPC and 1 year R.I. under Section 323/149 IPC, whereas, appellants Chakki, Ghanshyam, Komal and Gulab have been sentenced to life imprisonment under Section 302/149 IPC, 3 years R.I. under Section 307/149 IPC, one year R.I. under Section 323/149 and 1 year R.I. under Section 147 IPC. All the sentences have been directed to run concurrently.
(2.) Appropriate to mention that during pendency of this appeal, appellant no.1 Kripa Ram, appellant no.4 Parash Ram and appellant no.7 Brindawan expired, therefore, their appeal stood abated against them vide order of this Court dated 13.01.2017. Now, the consideration of this appeal is confined to the rest of the surviving appellants, namely, appellant no.2 Chhaki, appellant no.3 Kalyan, appellant no.5 Ghanshyam, appellant no.6 Komal and appellant no.8 Gulab.
(3.) Heard Sri R.K. Singh, Sri Anil Srivastava and Sri G.S. Chauhan, learned counsel for the appellants, Sri A.N. Mulla, Sri Saghir Ahmed assisted by Kumari Meena and Smt. Manju Thakur, learned A.G.A. for the State.;