RAM SARAN Vs. STATE

JUDGEMENT

(1.) Heard Sri Udit Chandra, learned counsel for appellant no. 2, Dina @ Din Dayal; Sri Gagan Mehta, learned A.G.A for State-respondent; perused the trial court record and judgment and order passed by the trial court.

(2.) This criminal appeal has been preferred against the judgment and order dtd. 27/3/1991 passed by Additional Sessions Judge, Bareilly in Sessions Trial No. 168 of 1987, whereby the appellant no. 1 has been convicted under Sec. 302 IPC and appellant no. 2 under Sec. 302/34 IPC sentencing them for life imprisonment.

(3.) During the pendency of this appeal, the appellant no. 1, Ram Saran, has died and the appeal has already been dismissed, as abated against appellant no. 1, Ram Saran on 1/2/2024. The appeal is being heard on behalf of appellant no. 2, Dina @ Din Dayal, only.