BHAGWAN SINGH Vs. STATE OF UP

JUDGEMENT

(1.) Accused appellants Bhagwan Singh, Abhai Pal alias Om Pal and Babuji have filed this appeal under section 374 Cr.P.C. against judgement and order dated 10.12.1987 passed by 3rd Additional Sessions Judge, Etah in Session Trial No. 452 of 1986, State Vs. Bhagwan Singh and two others under Sections 302 and 302/34 I.P.C., P.S. Kasganj, District Etah, whereby learned 3rd Additional Sessions Judge convicted accused appellant Bhagwan Singh for offence punishable under Section 302 I.P.C. and accused appellants Abhai Pal alias Om Pal and Babuji for offence punishable under Section 302 I.P.C. read with Section 34 I.P.C. and sentenced accused appellant Bhagwan Singh to undergo life imprisonment for offence punishable under Section 302 I.P.C. and accused appellants Abhai Pal alias Om Pal and Babuji to undergo life imprisonment for offence punishable under Section 302 I.P.C. read with Section 34 I.P.C..

(2.) During pendency of appeal accused appellant Bhagwan Singh died. Appeal abated in respect of him.

(3.) Sri Jai Narain, learned counsel appeared for appellants no. 2 and 3. Sri Narendra Kumar Singh Yadav, learned A.G.A. appeared for respondent State.