MOOL CHANDRA Vs. STATE OF UTTAR PRADESH

JUDGEMENT

(1.) Heard Shri Shishir Pradhan, learned counsel for the appellant and learned A.G.A. and perused the record.

(2.) Instant appeal has arisen against the judgment and order dated 29.9.1997 passed by the learned Sessions Judge, Lakhimpur Kheri in Session Trial No. 226 of 1990, arising out of case crime no. 38/1989, under section 307 IPC, Police Station Hyderabad, District Kheri, whereby the learned trial court has acquitted the accused Lakhan and convicted the accused Mool Chand and Akhilesh under section 307 read with section 34 and sentenced them to undergo rigorous imprisonment of four years.

(3.) Feeling aggrieved appellants Mool Chand and Akhilesh preferred the appeal. Appellant Mool Chand died during the pendency of the appeal and his case was abated vide order dated 25.9.2014.