MAHENDRA & OTHERS Vs. STATE OF U P

JUDGEMENT

(1.) The instant appeal filed on behalf of the accused appellants under section 374 Cr.P.C. is directed against judgment and orders dated 17th/19th July, 1982 passed by Sri B.N. Mohilay, the then Second Additional Sessions Judge, Moradabad in ST No. 328 of 1980 whereby, the appellants were convicted under sections 394/397 IPC and sentenced to undergo rigorous imprisonment of seven years.

(2.) During the pendency of the appeal, appellant no.1 Mahendra and appellant no.4 Natthan had died and their appeals stood abated.

(3.) Heard Sri Ravi Prakash Singh, Advocate, learned counsel for the appellant no.s 2 and 3, Sri B.P. Kashyap, learned AGA for the State-respondent and have gone through the records of the sessions trial and appeals.