RAM HET Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard Sri Ashutosh Gupta, learned counsel for the appellant no.1/Ram Het and Sri S.B. Maurya, learned counsel for the State and perused the material on record.

(2.) This appeal has been preferred by Ram Het, Bhoop Singh, Amar Singh and Jasram against the judgment and order dtd. 28/1/1981 passed by 4th Additional Sessions Judge, Mathura in Sessions Trial No. 221 of 1978 (State of U.P. Vs. Jasram and 3 others) by which the appellant no.1/Ram Het has been convicted and sentenced under Sec. 326 IPC to three years R.I., appellant no.2/Bhoop Singh and the appellant no.3/Amar Singh have been convicted and sentenced under Sec. 323 IPC to Rs.100.00 and in default of payment of it to three months rigorous imprisonment and the appellant no.4/Jasram has been convicted under Sec. 324 IPC and has been directed to file personal bond of Rs.1,000.00 with two sureties to keep peace and for keeping good behaviour for two years. In the impugned judgment, it is mentioned that the appellant no.2/Bhoop Singh and appellant no.3/Amar Singh have paid fine as imposed on them and as such their bail bonds have been cancelled and sureties have been discharged.

(3.) During the pendency of this appeal before this Court, the appellant no.2/Bhoop Singh, appellant no.3/Amar Singh and appellant no.4/Jasram have died and as such their appeals stand abated vide order dtd. 20/2/2020 passed by a co-ordinate Bench of this Court.