RADHEY SHYAM Vs. STATE

JUDGEMENT

(1.) Four accused persons, namely, Radhey Shyam, Raj Kumar, Jagdish and Siyaram, were tried by the VII Additional Sessions Judge, Hardoi in Sessions Trial No. 791 of 1981 : State Vs. Radhey Shyam and others, arising out of Case Crime No.210 of 1981, under Sections 302 and 201 of the Indian Penal Code , 1860 (hereinafter referred to as "I.P.C.") at police station Pihani, District Hardoi.

(2.) Vide judgment and order dated 02.12.1982, the learned VII Additional Sessions Judge, Hardoi, convicted and sentenced the accused persons in the manner as stated herein below :-

(3.) Feeling aggrieved by the judgment and order dated 02.12.1982, the convicts/appellants have preferred the instant appeal. During pendency of the instant appeal, convict/appellant no.1-Radhey Shyam, convict/appellant no.3-Jagdish and convict/appellant no.4-Siyaram died, hence their appeal stand abated vide orders dated 01.02.2021, 02.07.2015 and 02.07.2015, respectively. Now, the instant appeal survives only with regard to appellant no.2-Raj Kumar.