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

JUDGEMENT

(1.) Heard Sri Irfan Chaudhary, learned counsel for the appellants and learned A.G.A for the State.

(2.) This appeal has been preferred being aggrieved from the judgment and order dated 08.06.2001 passed in Session Trial No. 873/1998, arising out of Case Crime No. 104 of 1994 (State vs. Bilendra @ Virendra and another) by which learned Additional Sessions Judge, (Court No. 3), Muzaffarnagar has convicted the appellants, under Section 302 I.P.C. read with Section 34 I.P.C. and has sentenced them to undergo life imprisonment.

(3.) The appellant no. 1 Bilendra @ Virendra died during the pendency of the appeal and appeal against him has been dismissed as abated vide order date 03.04.2019. Hence, this appeal is confined only for the appellant No. 2 Sukhpal.