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

JUDGEMENT

(1.) Heard Sri Nazrul Islam Jafri, learned senior counsel assisted by Sri M. Islam, learned counsel for the appellant, Sri Krishan Pahal, learned A.A.G. for the State assisted by Sri Bhanu Prakash Singh learned brief holder and perused the record of the appeal.

(2.) By way of instant criminal appeal, challenge has been made to the validity and sustainability of the judgement and order dated 03.12.1990 passed by II Additional Sessions Judge, Rampur in Sessions Trial No.9 of 1989, (State Vs. Arvind and another), Case Crime No.88 of 1988, police station- Patwai, district- Rampur, whereby the appellant- Arvind- has been convicted and sentenced to undergo ten years R.I. and life imprisonment for offence under Sections 449 IPC and 302/34 IPC, respectively.

(3.) Appropriate to mention that during the course of appeal, appellant no.2 Sita Ram expired, therefore, his appeal stood abated against him, vide order of this Court dated 03.12.2018.