Sheel Nagu, J. - (1.)The present criminal appeal also governs disposal of Cr.A. No. 141/2009 and Cr.A. 142/2009, since all the three appeals arise out of the same incident which took place on 05.03.2007 at around 4:00 p.m. when the deceased Ramnath was assaulted by the appellants herein due to past enmity whereafter the deceased succumbed to the injuries sustained by him on 06.03.2007.
(2.)The present criminal appeals filed u/S 374(2) of IPC assails the judgment dated 12.01.2009 passed in S.T. No. 203/2007 by which all appellants in all the three appeals have been convicted for offences and sentenced as detailed in the following table:
JUDGEMENT_143_LAWS(MPH)5_2018_1.html

(3.)In all these criminal appeals viz Cr.A. No. 138/2009, Cr.A. No. 141/2009 and Cr.A. No. 142/2009, there are 9 appellants in total (3 in each). The offence was registered against 10 accused out of which one Rajendra continued to remain absconding even till rendering of the impugned judgment.