Bardhar, J. - (1.) The present appeals have been filed by the Appellants against the judgment dated 18.11.1985 passed by learned Sessions Judge, Udaipur in Sessions trial No. 93/1984 whereby, the learned Judge has convicted the appellants to life imprisonment under Section 302/148 IPC along with fine and default stipulation and also variously under Sections 341, 324 and 323 IPC.
(2.) During the pendency of the appeal, Appellants Khuman Singh, Malam Singh and Hakma died on 01.07.1996, 03.01.2015 and 04.10.2004 respectively and their appeal already stands abated.
(3.) Out of three appeals, Mr. Dungar Singh appears on behalf of appellants in Criminal Appeal Nos. 408/985 and 28/1996 but none appears to argue the Criminal Appeal No. 392/1985.;