DIWARI & ORS Vs. STATE OF U P

JUDGEMENT

(1.) The present criminal appeal has been preferred by the accused/ appellants against the judgment and order dated 8.3.1988 passed by the Special Judge (DAA Act)/ IIIrd Additional District & Sessions Judge, Mainpuri in Special Trial No. 218 of 1982 convicting and sentencing the appellants for the offence punishable under Sections 363 read with Section 149 IPC for five years rigorous imprisonment and for the offence under Section 148 IPC for one year rigorous imprisonment. All the sentences have been directed to run concurrently.

(2.) At the outset, it is relevant to mention here that during pendency of this appeal, the appellant no.2 - Rajveer died. Accordingly, vide order dated 12.1.2017, this Court has abated the appeal in respect of the appellant no.2- Rajveer.

(3.) Now, the Court is proceeding to consider the present appeal in respect of rest of the appellants.