USMAN Vs. STATE OF UTTAR PRADESH

JUDGEMENT

(1.) Criminal Appeal No. 1004 of 1982 has been filed by appellants Usman, Lodhai, Saddan alias Mohammad Sad and Husnain while Criminal Appeal No. 1005 of 1982 has been filed by appellants Phallu alias Pharooq Ahmad and Jamiluddin against the judgment and order dated 17-4-1982 by Shri K. L. Sharma, the then II Addi tional Sessions Judge, Allahabad convicting the accused persons for committing the offences punish able under Sections 302/149; 307/149; 148 and 147, I.P.C. and sentencing each of them to undergo imprisonment ranging from two years' R.I. to life imprisonment.

(2.) Both these appeals have been heard together and shall be disposed of by this judgment.

(3.) During the pendency of these appeals, appel lants Lodhai and Jameeluddin died and so the appeals as far as these relate to them, have abated.