- (1.) Appellants 1-Hanuman, 3-Surja Ram and 7- Jagdish have been deceased during the pendency of the appeal which consequently stands abated with regard to them.
(2.) The appellants stand convicted under Sections 147, 302, 149, 325/149 and 323 respectively to one year rigorous imprisonment, life imprisonment, three years rigorous imprisonment and six months rigorous imprisonment respectively with fine alongwith default stipulation.
(3.) A preliminary report was lodged by P.W.8 Moti Ram son of the deceased Ghadsi Ram that his mother, wife and younger brother were in the fields when the appellants came and assaulted. Ghadsi Ram and another brother of the witness P.W.9 Shyamlal went to the fields and they were also assaulted. The occurrence took place on 2.8.1982 at 3.00 P.M. Formal FIR was registered on 4.8.1982 (Exhibit P/13). Ghadsi Ram was deceased on 04.08.1982 and his postmortem (Exhibit P/1) was conducted by PW-4, Dr. M.M.Mishra. There were a total of 15 injuries on person of the deceased including four on the head region. The Doctor opined that the cause of death was due to fracture on skull and laceration of brain sufficient in the ordinary course of nature to cause death.;