GOPAL & OTHERS Vs. STATE

JUDGEMENT

(1.) Present Criminal Appeal has been filed by the appellants against the judgment and order dated 17.12.1987 passed by the IInd Additional Sessions Judge, Jhansi in Sessions Trial No. 157 of 1986 (State Vs. Gopal and others) convicting and sentencing the appellants to undergo one year rigorous imprisonment for the offence under Section 147 IPC and 3 years' R.I. under Section 308 read with Section 149 IPC and further convicting and sentencing the appellants under Section 452 read with Section 149 IPC for two years R.I.

(2.) During the pendency of the appeal appellant no. 1 Gopal and appellant no. 7 Vijai Singh have expired. Thus the appeal filed by them stands abated.

(3.) Prosecution story in nutshell is as follows :