PAMPU Vs. STATE OF U.P.

JUDGEMENT

(1.) This criminal appeal has been preferred against the judgment and order dtd. 27/2/1986 passed by the IVth Additional District and Sessions Judge/Special Judge (Dacoity Affected Areas), Jhansi, in Special Case No. 110/85, whereby the appellants, Pampu and Hameed, were convicted under Sec. 394/397 IPC and sentenced to seven years ' rigorous imprisonment each, being the minimum sentence prescribed under Sec. 397 IPC.

(2.) During the pendency of this appeal, appellant No. 2, Hameed son of Shakoor Khan, has died. Learned counsel for the appellants had placed on record proof of his death, and the same was not disputed by the learned AGA. Accordingly, the appeal, insofar as it relates to appellant No. 2, Hameed, was dismissed as abated by order dtd. 8/5/2026.

(3.) So far as appellant No. 1, Pampu, is concerned, this Court has heard Sri Jaideep Mishra, learned counsel for the appellant as well as Sri Purshottam Maurya, learned AGA for the State and has perused the record of the trial court.