Virender Singh. - (1.) None for the appellants. Previously also counsel for the appellants did not appear.
(2.) In Criminal Appeal (DB) No. 177/1991 (P) arising out of the same impugned judgment of conviction and order of sentence, Mr. K.P. Deo, Advocate appeared on behalf of the co-appellants namely, Kumar Singh {since deceased and Tarni Singh, therefore, we direct Mr. Deo to appear in the instant appeal on behalf of the appellants for rendering assistance to the Court.
(3.) Heard learned counsel for both sides and also perused the evidence available on trial Court records minutely.;