RAM JIYAWAN Vs. STATE OF M P

JUDGEMENT

(1.) This appeal is directed against the judgment dated 27.02.1993 passed in S.T. No. 312/91 by VII Additional Sessions Judge, Bilaspur, whereby, the Appellants have been convicted under Section 302/34 IPC and sentenced to undergo imprisonment for life.

(2.) Appellant No. l - Ram Jiyawan died during the pendency of the appeal. His name was deleted vide order dated 15.04.2010. Therefore, the appeal filed on behalf of Appellant No. 1 stands dismissed as abated.

(3.) The facts, briefly stated, are as under: