DWARKA Vs. STATE OF UTTAR PRADESH

JUDGEMENT

(1.) This appeal was preferred by Dwarka, Indrajeet, Parbhoo, Shyam Sunder, Gauri Shanker and Asha Ram against the judgment and order dated 26-2-1981 passed by IV Additional Sessions Judge, Hamirpur in S.T. No. 88 of 1980 convicting Dwarka Indrajeet, Parbhoo and Shyam Sunder under Sections 148, 302 read with Sections 149, I.P.C. and 201, I.P.C. and sentencing them to undergo imprisonment for life under Section 302/149, two years R.I. under Section 148 and two years R.I. under Section 201, I.P.C. The appellant Gauri Shanker and Asha Ram were acquitted by the trial Court, but they were wrongly arrayed as appellants in the memo of appeal.

(2.) During pendency of the appeal, appellants Dwarka and Parbhoo died and the appeal preferred by them stood abated, vide order of this Court dated 2-12-2002.

(3.) The appeal now remains preferred by Indrajeet and Shyam Sunder.