RANDHIR Vs. STATE

JUDGEMENT

(1.) Three appellants Randhir, Ram Babu and Chidda have preferred this criminal appeal against the judgement and order dated 20.11.1980 passed by the VI Additional Sessions Judge, Agra convicting and sentencing the appellants to undergo imprisonment for life under Sections 302/149 IPC, five years rigorous imprisonment under Sections 307/149 IPC and two years rigorous imprisonment under Section 147 IPC. However, all the sentences were to run concurrently.

(2.) As Randhir and Ram Babu have died, hence the appeal against them has abated by, order of this Court dated 4.2.2004. Two other persons Lakhpat and Munshi who were also accused in the initial report had been killed in a police encounter, and did not face trial in this case. Hence only the appeal of Chidda survives.

(3.) Heard Shri A.N. Mishra, learned counsel for the appellant and Shri S.S. Yadav, learned Additional Government Advocate representing the State.