RAM GOPAL Vs. STATE OF U.P.

JUDGEMENT

(1.) Instant Criminal Appeal has been preferred challenging the impugned order of conviction and sentence dated 26.9.1983 passed by learned VIIth Additional District & Sessions Judge, Bareilly in S.T.No.366/1981 under section 302 read with section 34 of I.P.C. arising out of Case Crime No.389/1981, Police Station Baradari, District Bareilly.

(2.) The appeal was admitted on 17.11.1983 and the prayer for bail of the appellants was allowed on the same day. As per office report, Ram Gopal, the appellant no.1 has died and the appeal in respect of him stands abated vide order dated 5.1.2016.

(3.) There is only sole surviving appellant Hasia alias Hansia r/o Kalibari, PS.Baradari, District Bareilly. None appeared on her behalf. Warrant was issued and she was brought before this Court in custody on 11.7.2016. Since she was not in a position to engage any counsel, hence on her request Shri Harish Chandra Tiwari, Advocate was appointed to appear as 'Amicus Curiae' on her behalf.