NATTHU AND OTHERS Vs. STATE OF U P

JUDGEMENT

(1.) By way of the instant appeal, challenge has been made to the validity and sustainability of the judgment and order of conviction dated 11.03.1986 passed by the Additional Sessions Judge, Lalitpur, in Session Trial No.1 of 1986 State Vs. Natthu and others, arising out of Case Crime No.27 of 1985 under Sections 325/34, 323/34, 324 IPC, Police Station- Jakhlaun, District- Lalitpur, whereby appellants Roshan and Natthu have been sentenced to two years rigorous imprisonment under Section 325/34 IPC, one year rigorous imprisonment under Section 323/34 IPC, whereas, appellant Puran has been sentenced to one year and six months rigorous imprisonment. Sentences to run concurrently.

(2.) Relevant to mention that the present appeal was preferred by three appellants, however, two of them namely Natthu and Puran expired during pendency of this appeal, therefore, this appeal qua appellants Natthu and Puran stands abated.

(3.) Heard Sri Jai Singh Yadav, learned counsel for the surviving appellant Roshan Lal, learned AGA for the State and perused the record.