JAGGU Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard Sri Prakash Chandra Srivastava, learned counsel for the appellant and Sri S.S. Tripathi, learned Additional Government Advocate appearing on behalf of State and perused the trial court's record.

(2.) This criminal appeal has been preferred by Jaggu and Jagram, both sons of Lallu, Mahavir and Virendra, both sons of Munna, against the judgment and order dated 09.07.2003 passed by Additional Sessions Judge, Court No. 3, Bijnor in Sessions Trial No. 106 of 2002 ( State vs. Jaggu & Others ) convicting the appellants under Section 452 IPC and sentencing them to three years rigorous imprisonment along with fine of Rs. 1,000/- each and further convicting the the appellant no. 1 to seven years rigorous imprisonment under Section 307 IPC and appellant nos. 2, 3 and 4 to rigorous imprisonment of seven years under Section 307 / 34 IPC along with fine of Rs. 5,000/- each with default clauses.

(3.) As per office report dated 03.01.2000, and report of C.J.M., Bijnor dated 04.12.2019, appellant no. 1, Jaggu, has died on 16.07.2017. Consequently this appeal stands dismissed as abated against appellant no. 1, Jaggu.