- (1.) Appellants have filed this appeal challenging the judgment/order dated 18. 11. 1988 passed by the trial court, whereby they were convicted and sentenced qua offence punishable under Section 302 of Indian Penal Code, 1860.
(2.) Learned State Counsel has submitted that so far as appellant No. 1 Chavala is concerned, he has died during the pendency of the appeal. Hence, the appeal qua the appellant no. 1 Chavala abates and is disposed of, accordingly.
(3.) Heard the appeal qua appellant No. 2 Ismail.;