MAINU AND ORS. Vs. STATE OF U.P.

JUDGEMENT

(1.) Mr. Khaleeq Ahmad Khan, learned counsel for the appellants and Mr. Sharad Dixit, learned AGA for the State were heard.

(2.) Under challenge in the instant criminal appeal is the judgment and order dated 23.11.1982 passed by II Additional Sessions Judge, Bahraich, in Sessions Trial No. 295 of 1981 arising out of Case Crime No. 92 of 1981, under Ss. 302/34 and 201 IPC, Police Station Kaiserganj, Bahraich, whereby the present appellants and two other appellants (since dead) were held guilty for the offence under Sec. 302 IPC read with Sec. 34 IPC and were sentenced to undergo imprisonment for life.

(3.) During pendency of the instant appeal, appellant No. 3 Naeem and appellant No. 4 Wazeer expired, therefore, the appeal, so far as it related to them, was abated.