GOPAL DASS Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard Sri Rajeev Goswami, learned counsel for the appellants and Sri Sunil Kumar Tripathi, learned A.G.A. for the State.

(2.) This criminal appeal has been filed against the judgement and order dtd. 29/8/1995 passed by VIIIth Additional Sessions Judge, Mathura, in Sessions Trial No. 12 of 1992, State of U.P. Vs. Gopal Dass and Others arising out of Case Crime No. 120 of 1990, Police Station- Vrindavan, District- Mathura.

(3.) By the impugned order, the trial court has convicted the appellants, Gopal Dass, Lala, Munna and Ravi u/s 308 I.P.C. and sentenced them to three years rigorous imprisonment. During pendency of the criminal appeal, appellant, Gopal Dass died and the criminal appeal qua appellant, Gopal Dass, was abated vide order dtd. 12/10/2022 of the Court. Thus, this appeal remains only qua appellant nos. 2, 3 and 4 namely, Lala, Munna and Ravi.