PREM Vs. STATE OF U. P.

JUDGEMENT

(1.) Heard Sri Nitansh Kumar Roy, learned counsel for the appellants and Sri O.P. Dwivedi, learned Additional Government Advocate for the State respondents.

(2.) This criminal appeal has been preferred assailing the judgement and order dtd. 25/4/1984 passed by Officiating Sessions Judge, Saharanpur, in Criminal Sessions Trial No. 205 of 1982 convicting and sentencing the appellants to undergo imprisonment for life under Sec. 302 read with Sec. 34 of the Indian Penal Code. The appellants are further convicted and sentenced to undergo five years' R.I. under Sec. 328 read with Sec. 34 of the Indian Penal code, both the sentence shall run concurrently.

(3.) Vide order of this Court dtd. 2/2/2024, the appeal stood abated in respect of appellant no. 2-Genda son of Baroo. Now, the appeal is surviving only in respect of appellant no. 1-Prem son of Genda.