TALEWAR SINGH Vs. STATE OF U P

JUDGEMENT

(1.) The instant Criminal Appeal has been preferred challenging the conviction and sentence awarded by the impugned judgment and order dated 2.2.1984 passed by Special Judge, Budaun in S.T. No.701 of 1981 (State vs. Satya Ram and two others) arising out of Case Crime No.169/1980, PS.Zarif Nagar, District Budaun convicting and sentencing the appellants Satya Ram and Talewar Singh under section 396 I.P.C. to undergo imprisonment for life. One of the appellant Talewar Singh is in jail and connected Criminal Appeal No.2313/84 filed on behalf of Satyaram has already been abated vide order dated 18.7.2016, since he died during pendency of the appeal.

(2.) Shri Apul Mishra, learned Advocate appeared on behalf of the appellant Talewar Singh and Shri Chandrajit Yadav, learned A.G.A. appeared on behalf of the State of U.P.

(3.) Heard learned counsel for the parties and perused the record.