PURAN Vs. STATE OF UTTARANCHAL

JUDGEMENT

(1.) THE appellants, namely, Puran, Chet Ram, Nanhey and Praveen are aggrieved by judgment and order dated 2nd September, 1983 passed in Sessions Trial No.150 of 1982 by special Judge, Additional Sessions Judge Nainital - convicting them under section 302/34, I.P.C They have been awarded life imprisonment - Therefore, they have come by way of appeal to this Court under section 378(2) of the Criminal Procedure Code.

(2.) DURING the pendency of this appeal, it is reported by the Chief Judicial Magistrate Udham Singh Nagar that the appellants No. 1 & 4, namely, Puran & Praveen have been died. Now, only the appellants' No.2 &

(3.) THE post -mortem report (Ex. Ka2) revealed the following ante -mortem injuries on the person of the deceased: