Ratnaker Bhengra, J. - (1.) Heard the parties.
(2.) As per record, appellant No.2, Lalo Paswan and appellant No.8, Govind Ravidas had died. Hence, their appeal stands abated.
(3.) This appeal arises out of judgment of conviction and order of sentence dated 13.09.2002, passed by learned Additional District & Sessions Judge, Fast Track Court III, Hazaribag in Sessions Trial No. 458/97, whereby and whereunder, all the appellants, except appellant No.5, Rama Kandu, have been convicted under Section 147 IPC and appellant No.5, Rama Kandu has been convicted under Section 148 IPC. All the appellants, except appellant No.5, Rama Kandu, were sentenced to undergo RI for two years for the offence under Section 147 IPC and appellant No.5 Rama Kandu was sentenced to undergo RI for three years under Section 148 IPC. The period in custody undergone during investigation and trial were ordered to be adjusted towards the period of sentence.;