STATE OF UTTAR PRADESH Vs. AMAR GOND

JUDGEMENT

(1.) CRIMINAL Appeal No. 292 of 2002: heard learned counsel for the parties.

(2.) AMAR Gond, Respondent No. 1, is stated to have died. The appeal against him stands abated and the same is, accordingly, dismissed.

(3.) LEARNED counsel appearing on behalf of the appellant in support of the appeal submitted that the appellant has remained in custody for a period of more than six months and as the occurrence had taken place thirty two years' ago, in the facts and circumstances of the present case, the sentence of imprisonment awarded against him may be reduced to the period already undergone by him. We feel that, in the facts and circumstances of the present case, prayer is reasonable and must be granted.