(1.) PRESENT appeal has been filed by accused appellants Omkar, Ram Singh, Dambar and Sarnam under Section 374(2) Cr.P.C. against judgement and order dated 8.1.1986 passed by Sessions Judge, Badaun in Session Trial No. 364 pf 1983, State Vs. Omkar and three others under Section 302/34 and 323/34 I.P.C., Crime No. 164 of 1983 P.S. Bisauli, District Badaun whereby learned Sessions Judge, Badaun has convicted aforesaid appellants for offence punishable under Section 302/34 I.P.C. and sentenced each of them thereunder to undergo imprisonment for life. Learned Sessions Judge has further convicted accused appellant Sarnam for offence punishable 323 I.P.C. and sentenced him thereunder to undergo rigorous imprisonment for a period of three months.
(2.) DURING pendency of appeal accused appellants Ram Singh and Omkar have died and appeal stands abated in respect of them.
(3.) WE have heard the arguments of learned counsel for accused appellants and learned A.G.A. for State.
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