MAHENDRA PRATAP SINGH Vs. STATE OF U P

JUDGEMENT

(1.) This criminal appeal has been preferred by the accused/ appellants against the judgement and order dated 27.1.1986 passed by the II Additional District & Sessions Judge, Shahjahanpur in Session Trial No.482/1985 (State vs. Shiv Pal Singh and others) convicting and sentencing the appellants for the offences punishable under Section 302 IPC to undergo life imprisonment and for the offence under Section 307 IPC to undergo six years rigorous imprisonment. All the sentences have been directed to run concurrently.

(2.) At the outset, it is relevant to mention here that during pendency of this appeal, the appellant no.1 - Mahendra Singh and appellant no. 4 Virendra Singh have died. Accordingly, vide order dated 23.4.2014, this Court has abated the appeal as against the appellant no.1- Mahendra Singh and appellant no.4 Virendra Singh.

(3.) Now, we are proceeding to consider the present appeal in respect of rest of the appellants i.e. Shiv Pal Singh and Shri Pal Singh.