KALLOO Vs. STATE

JUDGEMENT

(1.) These two criminal appeals have been filed against the judgment and order dated 05.01.1989 passed by the IXth Additional Sessions Judge, Meerut in Session Trial No. 6 of 1987 (State of U.P. Vs. Risal and others) whereby the accused appellants Kalloo, Krishan and Risal have been convicted and sentenced under Section 302/34 IPC for life imprisonment and the appellant Smt. Suresh has been convicted and sentenced under Section 201 IPC to one year rigorous imprisonment.

(2.) In Crl. Appeal No. 264 of 1989 accused-appellant Kalloo is the sole appellant whereas in the connected Criminal Appeal No. 95 of 1989 Krishan, Risal and Smt. Suresh are the appellants. In so far as the appellants in the connected Criminal Appeal No. 95 of 1989 are concerned, all the three appellants have died and their appeal stands abated vide order dated 26.09.2019.

(3.) Accused Kalloo in Criminal Appeal No. 264 of 1989 is the sole surviving accused whose appeal is before the Court to be adjudicated against his conviction and sentence by the trial court.