KALLU Vs. STATE OF U.P.

JUDGEMENT

(1.) This appeal has been preferred by the accused -appellants against the judgment and order dated 31.03.1983 passed by the Sessions Judge, Banda in Sessions Trial No. 295 of 1982, under Ss. 302/34 and 404 IPC, Police Station Pailani, District Banda whereby all the accused appellants have been convicted and sentenced to undergo imprisonment for life for the offence punishable under Ss. 302/34 IPC and a sentence of three years R.I. for the offence punishable under Sec. 404 IPC.

(2.) At the outset, it is pertinent to mention here that during the pendency of this appeal, the co -accused namely Kallu and Shiv Narayan Singh have died. Accordingly, vide order dated 24.02.2012, this Court has abated the appeal in respect of the co -accused Kallu and Shiv Narayan Singh.

(3.) Now, we are proceeding to consider the present appeal in respect of the surviving appellant namely Indrapal Singh.