DHANI RAM Vs. STATE OF U P

JUDGEMENT

(1.) This criminal appeal has been preferred by the accused appellants against the judgement and order dated 10.5.1983 passed by the 1st Additional District & Sessions Judge, Bulandshahar in Session Trial No.124 of 1981 (State vs. Dhani Ram and others) convicting and sentencing the appellants for the offences punishable under Section 302 IPC read with Section 34 IPC to undergo life imprisonment and for the offence under Section 307 IPC read with Section 34 IPC to undergo seven 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 - Dhani Ram and appellant no.2 Virendra have died. Accordingly, vide order dated 2.5.2012, this Court has abated the appeal in respect of the appellant no.1 - Dhani Ram and appellant no.2 Virendra.

(3.) Now, we are proceeding to consider the present appeal in respect of rest of the appellant i.e. Narendra.