Shree Chandrashekhar,J. - (1.) Order dated 01.09.2016 reveals that the instant criminal appeal services qua appellant no. 1-Bhuneshwar Das, appellant no. 4-Tarini Das and appellant no. 5-Suresh Das only.
(2.) Aggrieved of judgment and order dated 31.07.1991 passed in Sessions Case No. 85 of 1987/56 of 1990, whereby all five accused persons who were put on trial have been convicted for committing offence u/s 302/149 IPC and for offence u/s 147 IPC and sentenced to undergo rigorous imprisonment for life for the main offence, have preferred the instant criminal appeal.
(3.) Heard.;