Bala Krishna Narayana, J. - (1.) Heard learned counsel for the appellants and learned A.G.A. for the State.
(2.) This criminal appeal has been preferred by the appellants against the judgment and order dated 17.9.1986 passed by III Additional Sessions Judge, Gorakhpur in S.T. No. 296 of 1983 (State Vs. Rafiq and others) by which Khursheed A3, Naimullah A4, Shaukat A6, Manzoor A7 and Nanhey A8 have been convicted and sentenced to one year rigorous imprisonment under Section 147 I.P.C., life imprisonment under Section 302/149 I.P.C., seven years rigorous imprisonment under Section 307/149 I.P.C. and one year rigorous imprisonment under Section 323/149 I.P.C. while Rafiq A1 has been convicted and sentenced to one year rigorous imprisonment under Section 323 I.P.C., imprisonment for life under Section 302/149 I.P.C. and seven years rigorous imprisonment under Section 307/149 I.P.C., Shabbir A2 has been convicted and sentenced to two years rigorous imprisonment under Section 148 I.P.C., seven years rigorous imprisonment under Section 307/149 I.P.C., imprisonment for life under Section 302 I.P.C. and one year rigorous imprisonment under Section 323/149 I.P.C. All the sentences were directed to run concurrently.
(3.) This appeal qua Rafiq A1, Naimullah A4, Sanaullah A5 and Shaukat A6 has already been dismissed as abated by order dated 19.4.2018 passed by another co-ordinate Bench of this Court.;