HARPAL Vs. STATE OF U.P.

JUDGEMENT

(1.) Instant criminal appeal has been preferred against judgment and order dated 5.5.1981 passed by learned VII Addl. Sessions Judge, Etah in Sessions Trial No. 116 of 1979 whereby appellants Harpal, Madan Lal and Janki were convicted under Sec. 363 Penal Code and were sentenced to undergo five years R.I.

(2.) Heard Sri Ram Avtar Verma teamed Counsel for appellant Harpal learned AGA and have gone through the record.

(3.) During the pendency of the appeal it was reported by Chief Judicial Magistrate, Etah that other two appellants in this case Madan Lai and Janki had expired. Therefore, the appeal filed by the stood abated.