ANSUIYA AND ORS. Vs. STATE OF U.P.

JUDGEMENT

(1.) Sri Om Prakash Tripathi, learned counsel for the appellants an Sri S.S. Sachan, learned A.G.A. for the State are present.

(2.) This criminal appeal has been preferred by three appellants namely, Ansuiya, Phool Chandra and Bhura against judgment and order dated 21.7.1983 passed by Sessions Judge, Banda in S.T. No. 491 of 1980, whereby all the three appellants have been convicted under Section 304 Part-I IPC read with Section 34 IPC, co-accused Jaipal, against him proceedings were abated on 23.4.1982 because of his death during trial and they were sentenced to undergo five years rigorous imprisonment each.

(3.) During the pendency of appeal, appellant no. 1 Ansuiya, also died and his appeal has been abated by this Court's order dated 22.11.2019, therefore appeal of only two appellants namely, Phool Chandra and Bhura remains for consideration of this Court.