RAVINDRA & OTHERS Vs. STATE OF U.P.

JUDGEMENT

(1.) By these appeals, appellants have assailed judgment and order dated 02.07.2003 passed by the then I-Additional Sessions Judge, Baghpat in Sessions Trial No. 211 of 2000 arising out of Crime No 251 of 2000, Police Station (in short ''P.S.') Baghpat, District Baghpat whereby appellants Sanjay, Ravindra and Satish were convicted under section 302 Indian Penal Code (in short '' IPC ') and sentenced to life imprisonment. Similarly, late appellant Chandki was also convicted under section 302 IPC and sentenced to life imprisonment separately on 04.07.2003. All appellants were however, acquitted under section 323 IPC.

(2.) Two separate appeals were filed by appellants. Appellants Ravindra, Satish and late Chandki filed against aforesaid judgment and order while appellant Sanjay filed separate. As both the appeals stem from the single judgment and order, they have been heard together and are being decided by common judgment.

(3.) Appellant no. 2 late Chandki in has died as per office report dated 22.05.2017 and report dated 01.05.2017 of the then Chief Judicial Magistrate, Baghpat, therefore, the appeal filed on his behalf stand abated.