RAGHURAJ SINGH Vs. STATE OF U P

JUDGEMENT

(1.) In this appeal the appellants Raghuraj Singh, Sunder Singh, Surender Singh and Hanuman Singh challenged their conviction and order of sentence dated 03.03.1982 recorded by learned Second Additional sessions Judge Hardoi, Sri A.L.Srivastava wherein they have been sentenced under Section 302 with the help of section 34 and 201of Indian Penal Code (In Short "I.P.C.") with life imprisonment and rigorous imprisonment of 5 years with fine of rupees 2000/- respectively in session trial no. 646 of 1980, police station Atrauli, having crime no.-297 of 1977.

(2.) We have heard learned counsel for the appellants, learned A.G.A and learned counsel for the complainant and perused the record of this appeal as well as of the trial court.

(3.) During the pendency of this appeal appellant no.-1, Raghuraj Singh passed away and appeal against Raghuraj Singh abated by order dated 11.08.2010.