CHHOTEY SINGH Vs. STATE

JUDGEMENT

(1.) Instant appeal has been preferred against the order of conviction and sentence dated 7-8-1981 passed by learned Sessions Judge, Farrukhabad, in Session Trial No. 71 of 1980, by which the appellants Chhotey Singh, Vikram Singh, Madho, Asghar, Roshan and Munna were convicted under Sections 399 and 402, I.P.C. and each one of them was sentenced to undergo 31/2 years R.I. under Sections 399 and 402, I.P.C. Vikram Singh and Roshan were further convicted under Section 25(1)(a) Arms Act and were further sentenced to undergo 1 1/2 years' R.I. It was directed that sentences would run concurrently.

(2.) Heard learned counsel for the appellants and learned AGA and having gone through the record.

(3.) It was reported by the C.J.M. Farrukhabad, vide letter No. 100 dated 23-8-2003 that the appellants Vikram Singh, Asghar and Roshan have expired, hence order was passed by this Court that the appeal filed by them stood abated.