CHAVIRAJ Vs. STATE OF U.P.

JUDGEMENT

(1.) List of cases has been revised and the case is being taken up in the revised call for hearing.

(2.) Heard learned counsel for the parties.

(3.) The instant Criminal Appeal under Sec. 374 Cr.P.C. has been moved on behalf of the appellant, against the order dtd. 31/1/2000 passed by learned Additional Sessions Judge, Sultanpur in Sessions Trial No.385 of 1994, convicting the appellant no.1 Chaviraj alias Chatoo under Sec. 307 I.P.C. for five years rigorous imprisonment alongwith fine of Rs.2,000.00 and appellant no.2, Prithvi under Sec. 307 I.P.C. read with Sec. 114 I.P.C. for five years rigorous imprisonment alongwith fine of Rs.2,000.00. Vide order dtd. 5/4/2023, the appeal in respect of appellant no.1, Chaviraj alias Chatoo already stood abated as he died during the pendency of this appeal. This Court is proceeding in respect of appellant no.2, Prithvi only.