Sentence/Sentencing: Accused no.1, 2 and 4 were convicted for murder and rape and awarded death sentence while accused 3, 5 and 6 were convicted for murder and awarded life imprisonment – Appeal by accused no.1, 2 and 4 challenging conviction while State filed appeal for enhancement of sentence of life imprisonment on accused 3, 5 and 6 – Two judge bench of this court dismissed appeals of accused no.1, 2 and 4 and allowed State’s appeal andpassed death sentence against accused 3, 5 and 6 – Review petitions by accused, dismissed – Reopening of review petitions permitted in view of Constitution Bench decision in Mohd. Arif case – Held: Hearing of appeals had commenced even before service of notice was effected on the accused – Accused no.3, 5 and 6 were not represented by counsel – The court appointed amicus curiae and he was heard on the same day and judgment was reserved – Thus, accused no.3, 5 and 6 had no opportunity to be heard by the bench before the appeals filed by State for enhancement of sentence was decided – They were deprived of an opportunity of engaging counseland of urging such submissions as they may have been advised to urge in defence to the appeals filed by the State for enhancement – Judgment awarding death sentence to accused no.3, 5 and 6 must be recalled – Similarly judgment as regards accused no.1, 2 and 4 is also recalled as the appeals are interlinked and disposed of by common judgment and in view of fact that evidence was common and offence related to the same incident – Thus, judgment is recalled in its entirety in relation to all the six accused – Penal Code, 1860 – s.302.