KHANNE Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard Sri Suresh Dhar Dwivedi, learned Counsel for the surviving Appellant No. 4, Sabir Ali, Sri Rahul Asthana, learned Additional Government Advocate for the State and perused the records.

(2.) This Criminal Appeal has been filed against the Judgement and Order dtd. 15/2/1984 passed by the Vth Additional Sessions Judge, Shahjahanpur in Sessions Trial No. 140 of 1983 (State vs. Sabir and Others) and Sessions Trial No. 141 of 1983 (State vs. Khanne and Others) convicting the appellants under Sec. 302/34 IPC and sentencing each of them for life imprisonment.

(3.) The Criminal Appeal against Appellant No.1, Khanne, Appellant No.2, Shamsher and Appellant No.3, Room Singh has been abated on 19/7/2018 due to their death.