H. C. Mishra, J. - (1.) Originally there were six appellants, but during the pendency of this appeal, two of them died. By order dated 1-9-2016, this appeal abated qua the deceased appellants, Nabi Mian and Ismail Mian, and is now surviving only with respect to the aforementioned appellants.
(2.) By the same order, the connecting Criminal Appeal (DB) No.91 of 1992 (R) also stood abated, as the sole appellant therein, namely, Majid Mian was reported to be dead.
(3.) Heard learned counsel for the surviving appellants and learned counsel for the State.;