(1.) This appeal has been preferred against the judgment and order dated 22.10.1983, passed by the Special Judge/ Additional District and Sessions Judge, Bijnor in S.T. No.17 of 1982 (State v. Mahmood and another) arising out of Crime No. 277 of 1981, P.S. Seohara, District Bijnor, convicting the appellants Mahmood Ahmad and Smt. Aneesa under section 302 read with section 34 IPC and sentencing them to undergo imprisonment for life and found Smt. Sugra not guilty of the offence under Section 302 read with section 34 of the Indian Penal Code and acquitted her.
(2.) It is relevant to mention that while hearing this appeal, it has been noticed by us that the accused-appellant no.1 Mahmood Ahmad has died on 26.4.2004 during pendency of this appeal, therefore, his appeal stands abated.
(3.) The sole appellant/accused Smt. Aneesa has filed this appeal against the aforementioned judgement and order dated 22.10.1983 on the ground that the learned trial court below has erred in believing the prosecution case and the evidence examined in support thereof. The conviction of the appellant is against the weight of evidence on record.
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