NEPAL SINGH Vs. STATE OF U.P.

JUDGEMENT

(1.) This criminal appeal is directed against the judgement and order dated 8.4.1983 passed by learned III Additional Sessions Judge, Muzaffarnagar in Session Trial No.328 of 1979 convicting the appellants and sentencing them to life imprisonment under Section 302/34 I.P.C.

(2.) Accused Appellant Bedu @ Ved Prakash died during pendency of appeal, hence vide order dated 16.5.2012 the appeal of Bedu @ Ved Prakash got abated. The appeal of Nepal Singh only survives which is before us.

(3.) We have heard learned counsel for the appellant-Nepal Singh and learned A.G.A. on behalf of the State.