Vijay Vyas, J. - (1.) Appellants have assailed judgment dated 31.8.1984 rendered by learned Additional District & Sessions Judge, Dausa (Jaipur) in Sessions Case No.16/1982, whereby the court convicted 11 accused persons, including the appellants herein, and sentenced them as follows : Accused appellants of this appeal JUDGEMENT_55_LAWS(RAJ)2_2017_1.html All the sentences were ordered to run concurrently.
(2.) Three convicts namely - Ram Karan, Ram Phool and Heta preferred a separate appeal against the above judgment, registered as D.B. Criminal Appeal No.406/1984. Since all the appellants expired, that appeal was dismissed as abated on 26.4.2010.
(3.) As Girraj, Kishan Lal and Rang Lal, appellants in this appeal have died, this appeal to their extent, stands abated.;