SONPAL SINGH Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard Sri Sri B.K. Tripathi, Advocate holding brief of Sri Sudharkar Yadav, learned counsel for the appellant no. 1 and Sri G.P. Singh, learned A.G.A. appearing for the State.

(2.) This appeal has been preferred against the judgment and order dated 24.1.1983 passed by VIth Additional District and Sessions Judge, Shahjahanpur in S.T. No. 544 of 1982 (State vs. Sonpal Singh and another), whereby appellant Sonpal Singh has been convicted under section 376 IPC and has been sentenced for three years R.I. and appellant Rampal has been convicted under section 376/511 IPC and has been sentenced for three years R.I.

(3.) As regards the appellant no. 1 Sonpal Singh, it is reported by the Chief Judicial Magistrate, Shahjahanpur vide report dated 11.08.2016 that he has expired about 15-20 years ago and after having conducted enquiry in that regard, the said report has been submitted, hence appeal of appellant no. 1 Sonpal Singh stands abated, therefore, before this Court only appellant no. 2 Rampal remains for consideration.