STATE OF U P Vs. SHYAM BIHARI

JUDGEMENT

(1.) This government appeal no. 2514 of 1983 under Section 378 Cr. P.C. has been filed by the State of U.P. against the accused, Shyam Bihari, Amrit Lal and Moti Lal, all R/O Village & P.S.-Mau, District-Banda, whereby learned trial court has acquitted all the aforesaid accused persons by judgment and order dated 15.7.1983 under Section 302 IPC in S.T. No. 436 of 1982: State Vs. Shyam Bihari & two others.

(2.) Since accused-respondent no. 1, namely Shyam Bihari has died as per report of Chief Judicial Magistrate, Banda dated 23.10.2003 and office reports dated 24.11.2003, 1.12.2003, appeal against him stands abated.

(3.) The impugned judgment and order dated 15.7.1983 has been challenged on the ground that it is against the law and facts of the case.