PHEKKA AND ORS. Vs. STATE

JUDGEMENT

(1.) Mr. Amit Chaudhary, learned counsel for the appellants and Ms. Madhulika Yadav, learned Additional Government Advocate were heard at length.

(2.) Under Challenge in the instant criminal appeal is the judgment and order dated 28.05.1982 passed by learned Sessions Judge, Unnao, in Sessions Trial No. 695 of 1981, arising out of Case Crime No. 177 of 1980, Police Station Hasanganj, District Unnao whereby all the three appellants were convicted for the offence under Sec. 302 read with Sec. 34 IPC and were sentenced with imprisonment for life.

(3.) During pendency of the instant appeal, appellant No. 1 Phekka and appellant No. 2 Sanehi expired. Hence, the appeal, so far as it relates to appellants Nos. 1 and 2, was abated vide our order dated 06.11.2015. At present only appellant No. 3 Putai is before us.