PIRTIPAL AND OTHERS Vs. STATE OF U P

JUDGEMENT

(1.) The present Criminal Appeal has been preferred challenging the impugned judgment and order of conviction and sentence dated 12th March, 1984 passed by Special Judge/Additional Sessions Judge, Shahjahanpur in S. T. No. 16 of 1983, State Vs. Pirtipal and 4 Others, P.S. Jaitipur, District Shahjahanpur arising out of Case Crime No. 205 of 1982 convicting and sentencing the accused-appellants Pirtipal, Kaptan and awarding two years R.I. under Section 148 I.P.C., imprisonment for life under Section 302/149 I.P.C. The accused-appellants Anangpal, Bahadur and Hardwari are awarded one year of R.I. under Section 147 I.P.C. and imprisonment for life under Section 302/149 I.P.C. with further direction that all the sentences would run concurrently.

(2.) The appeal was admitted on 14.3.1984. Prayer for bail was allowed on 14.5.1987.

(3.) During pendency of the appeal, accused-appellants Kaptan and Hardwari died, hence, appeal in respect of appellants Kaptan and Hardwari stood abated vide orders dated 26.5.2016 and 24.1.2017 respectively. Now the appeal has to be decided on behalf of the surviving appellant no. 1 Pirtipal, appellant no. 3 Bahadur and appellant no. 4 Anangpal.