DHEER SINGH Vs. STATE OF U. P.

JUDGEMENT

(1.) Heard Shri Dilip Kumar, learned Senior Counsel assisted by Shri Rijwan, learned counsel for the sole surviving appellant Dheer Singh as well as Shri Ghanshyam Kumar, learned AGA for the State of U.P. and perused the record.

(2.) Present Criminal Appeal has been filed against the judgment and order dtd. 31/1/1984, passed by learned Sessions Judge, Saharanpur in Sessions Trial No.112 of 1982, convicting and sentencing the appellant no.1-Dheer Singh under Sec. 302 IPC and appellant no.2 Yashpal under Sec. 302/34 IPC to undergo imprisonment for life to both the appellants.

(3.) Vide order dtd. 31/7/2018 the appeal stood abated in respect of appellant no.2-Yashpal. Now the appeal is surviving only in respect of appellant no.1- Dheer Singh.