(1.) Heard learned counsel for the appellants, learned A.G.A. for the State and perused the lower court record.
(2.) Under challenge in this appeal is the judgment and order dated 21.8.2008 passed by learned Additional Sessions Judge/Fast Track Court No. 4, Gonda in Sessions Trial No. 233 of 2006, arising out of Case Crime No. 85 of 2004, Police Station Nawabganj, District Gonda whereby the present appellant was convicted and sentenced as under: - -
(3.) In the aforesaid offence, one Ambar was also charge -sheeted but during the course of trial because of his death, the case was abated against him.