SIRWAR & OTHERS Vs. STATE OF U P

JUDGEMENT

(1.) Heard learned counsel for the appellants and learned A. G. A. for the State of U. P.

(2.) Under assail in this appeal is the judgment and order dated 21.10.1982, passed by the Ist Additional Sessions Judge, Baharaich, in Sessions Trial No.319 of 1981 (State vs. Sirwar and others), under Section 147,148,302,324,149 I.P.C. arising out of Case Crime No.98 of 1981, P.S. Sonwa, District, Baharaich, whereby accused-appellants, Sirwar, Ujagar, Hameed, Gur Bachan, Triveni, Chandra Bahl and Jumman have been convicted for the offence u/s 148 I.P.C. and sentenced to 18 months R.I.. Accused appellants, Gur Bachan, Triveni, Chandra Bhal and Jumman were convicted for the offence under section 147 I.P.C and sentenced one year R.I. All the accused persons, namely, Sirwar, Ujagar, Hameed, Gur Bachan, Triveni, Chandra Bahl and Jumman were convicted for the offence under section 302 I.P.C. read with section 149 I.P.C. and sentenced to imprisonment for life. All the accused persons were also convicted for the offence under section 324 read with section 149 I.P:.C. and sentenced to R.I. for eighteen months. All the sentences were directed to run concurrently. Being aggrieved by the aforesaid judgment and order, the instant appeal is before this court.

(3.) Accused-Appellants, Chandra Bhal and Jumman are reported to have died and vide order dated 30.11.2016, the proceedings of this appeal stood abated against the aforesaid appellants.