MAHESH Vs. STATE OF U.P.

JUDGEMENT

(1.) This criminal appeal has been preferred by the appellants against the judgment and order dated 03.05.1990 passed by Special Judge, Unnao in Sessions Trial No.602 of 1985 (State vs. Mahesh and Others) arising out of Case Crime No.183 of 1985, under Sections 302/34, 307/34 of the Indian Penal Code, (in short I.P.C.), Police Station Fatehpur Chaurasi, District Unnao and Sessions Trial No.67 of 1985 (State vs. Santosh) arising out of Case Crime No.184 of 1985, under Sections 25/27 of Arms Act, Police Station Fatehpur Chaurasi, District Unnao.

(2.) The appellant No.1 Mahesh died during the pendency of the appeal and his appeal was abated vide order dated 04.04.2022, now this appeal survives only for the appellants Santosh and Ashok.

(3.) Shorn of unnecessary details, the facts necessary for disposal of this appeal are as under:-