SATYA PRAKASH Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) Being aggrieved with the judgment dated 22.12.1992 passed in Sessions Trial No. 24/88 by the Second Additional Sessions Judge, Raipur, the appellants have preferred this appeal.

(2.) The appellants and their co-accused Vijay Kumar all were convicted under section 302/34 IPC and sentenced to undergo imprisonment for life.

(3.) Appellant No.3-Dwarka died during the pendency of the appeal and his name has been deleted vide Court order dated 18.6.2010. Therefore, his appeal stands abated.