- (1.) APPELLANTS Satish @ Bobby and Vijay @ Nikku challenge their conviction under Sections 302/323/34 IPC, for which they have been sentenced to undergo life imprisonment, apart from other lesser sentences.
(2.) AT the outset, learned Counsel for the appellants submitted that appellant No. 1 Satish @ Bobby died in April 2004. Accordingly, appeal qua him is dismissed as abated.
(3.) WE are, thus, required to consider the appeal of Vijay @ Nikku only.;