MANGALI Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard Sri Rajarshi Gupta, learned Amicus Curiae for the appellants, Sri Bhanu Prakash Singh and Sri Rajeev Kumar Rai, learned Brief Holders for the State and perused the material available on record.

(2.) By way of instant criminal appeal, challenge has been made to the authenticity, veracity and sustainability of the judgment and order of conviction dtd. 31/1/1983, passed by the Sessions Judge, Budaun in Sessions Trial No. 176 of 1982 (State vs. Mangli and others), arising out of Case Crime No. 194 of 1981, Police Station - Rajpura, District - Budaun, whereby the appellants have been sentenced to undergo imprisonment for life under Sec. ­ 302/34 I.P.C. and two years rigorous imprisonment under Sec. ­ 201 I.P.C.

(3.) Record reflects that out of the four accused-appellants, accused- appellant no.1- Mangli, accused-appellant no.2- Rajendra and accused- appellant no.3- Toofan expired during the pendency of this appeal. This appeal against them stood abated previously.