GURDIN AND ORS. Vs. STATE OF U.P.

JUDGEMENT

(1.) Mr. Bhagwati Nigam, learned counsel for the appellants and Sri Yusuf Ansari, learned Additional Government Advocate were heard.

(2.) Under Challenge in the instant criminal appeal is the judgment and order dated 31.05.1982 passed by learned IIIrd Additional Sessions Judge, Hardoi, in Sessions Trial No. 513 of 1981, Police Station Kasimpur, District Hardoi under Ss. 302 read with Sec. 34 IPC whereby all the appellants namely Gurdin, Chet Ram, Bhagwan Din and Ram Nath were convicted for the offence under Sec. 302/34 IPC and were sentenced to undergo imprisonment for life.

(3.) During pendency of the instant appeal the appellants Chet Ram and Ram Nath died and therefore, the appeal so far as it relates to them stood abated vide order dated 12.09.2015.