RAMESH KUMAR DIXIT 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 these appeals is the judgment and order dated 29.9.2004, passed by the Additional Sessions Judge, Fast Track Court, NO.II, Raebareilly, in Sessions Trial No.223 of 1993 (State vs. Ram Bahadur Singh and others), under Section 302/201 I.P.C. arising out of Case Crime No.322 of 1992, P.S. Kotwali, District, Raebareilly, whereby accused-appellants, Ram Bahadur Singh, Smt. Pramod Singh, Smt. Gyan Singh and Ramesh Kumar Dixit have been convicted for the offence u/s 302/34 and sentenced imprisonment for life with fine of Rs. 15,000/- and for the offence under section 201 I.P.C. imprisonment for five years with fine of Rs. 5,000/- alongwith default stipulation. All the sentences were directed to run concurrently. Being aggrieved by the aforesaid judgment and order, the instant appeal is before this court.

(3.) Smt. Pramod Singh, mother-in-law of the deceased is reported to have died prior to the filing of the appeal as informed by learned counsel for the appellants. This fact has not been disputed by the learned A.G.A. No appeal has been preferred on her behalf due to aforesaid reason.