LAKHAN Vs. STATE

JUDGEMENT

(1.) Heard Shri Man Mohan Mishra, learned Amicus Curiae for the surviving appellants, Ms. Mayuri Malhotra, learned State Law Officer for the State-respondents and perused the records.

(2.) The present Criminal Appeal under Sec. 374(2) of the Criminal Procedure Code was preferred by four convicts against the judgment and order of conviction dtd. 2/11/1982 passed by learned Additional Sessions Judge IV, Allahabad in Sessions Trial No.162 of 1980, whereby all the appellants were convicted and sentenced to undergo imprisonment for life under Sec. 302/34 IPC and four years rigorous imprisonment under Sec. 307/34 IPC. Both the sentences shall run concurrently.

(3.) Due to the death of appellant no.3 Kaleshwar and appellant no.4 Kallu, their appeals have been abated on 17/9/2015 and 6/4/2015 respectively. The appeal has been finally argued on behalf of the surviving appellant nos. 1 Lakhan and appellant no. 2 Deshraj.