ARBIND SINGH Vs. STATE OF UTTAR PRADESH

JUDGEMENT

(1.) The instant Criminal Appeal has been preferred by the appellants/ convicts Arbind Singh son of Bishwanath Singh and Bhola Nath Dubey son of Deo Narain Dubey, both residents of Village- Bhaiswar, Police Station- Ghorawal, District- Mirzapur, against the judgment and order dtd. 20/7/1984 passed by the Additional Sessions, Judge, Mirzapur in Session Trial No. 101 of 1983, State Vs. Arbind Singh and Another.

(2.) By the impugned judgment and order, the learned Trial Judge has convicted and sentenced the appellant Bhola Nath Dubey to undergo imprisonment for life, finding him guilty of the offence punishable under Sec. 302 read with 34 IPC and the appellant Arbind Singh to imprisonment for life for offence punishable under Sec. 302 IPC.

(3.) The present Criminal Appeal in regard to accused appellant no. 2 Bhola Nath Dubey son of Deo Narain has abated, by an order of the Court dtd. 22/8/2025. Therefore, the present Criminal Appeal now proceeds on behalf of appellant No. 1/convict, Arbind Singh, only.