RAM NAGINA YADAV Vs. STATE OF U.P.

JUDGEMENT

(1.) Connected Criminal Appeal Nos.2498 and 2524 of 2002, preferred by appellants, Shyam Narayan Yadav and Ran Narayan @ Narayn Yadav,respectively have already been dismissed as abated by the order dtd. 27/4/2026 by this court on account of death of the appellants.

(2.) Heard Mr. P.C. Srivastava, learned Senior Counsel, assisted by Mr. Aryan Srivastava, Mr. Chandra Shekhar Pandey and Mr. K.S. Tiwari, learned counsel for the appellant; Mr. Anand Kumar Srivastava, learned counsel for the informant; Mr. G.N. Kanaujiya, learned A.G.A.-I for the State, perused the material on record as well as the judgment of the trial court impugned in Criminal Appeal No.2457 of 2002.

(3.) Heard Mr. Anuj Srivastava, learned counsel for appellant no. 1; Mr. Anand Kumar Srivastava, learned counsel for the informant; Mr. G.N. Kanaujiya, learned A.G.A.-I for the State, perused the material on record as well as judgment of the trial court impugned in Criminal Appeal No. 2495 of 2002.