NANKAU AND ANOTHER Vs. STATE OF U P

JUDGEMENT

(1.) The appellants have been convicted by the Sessions Judge Bahraich in Session Trial No.196 of 1983 arising out of Crime No.130 of 1983 relating to police station Payagpur, District Bahraich. The appellant no.1 Nankau was convicted under Section 302 IPC and was sentenced to undergo life imprisonment while the appellant no.2 Ram Charan was convicted under Section 302 read with Section 109 IPC and was also sentenced to undergo life imprisonment.

(2.) The appellant Nankau died during the pendency of this appeal and therefore the appeal stood abated against him.

(3.) We have heard Sri Subodh Kumar Shukla learned counsel appearing for the appellant no.2 and Sri Umesh Verma learned Additional Govt. Advocate and also perused the record.