GIRWAR AND OTHERS Vs. STATE OF U P

JUDGEMENT

(1.) Heard learned counsel for the appellant and learned A.G.A.

(2.) Under assail in the present appeal is the judgment and order dated 4.1983 passed by Sessions Judge, Shahjahanpur, in S.T. No. 25 of 1983, State Vs. Girwar and others, whereby the appellants have been convicted and awarded the sentence of imprisonment for life and one month's R.I. for the offence under section 302/34 I.P.C. and 323/34 I.P.C. respectively. Both the sentences to run concurrently.

(3.) As per the report dated 20.9.2016 received from C.J.M. Shajahanpur mentioning that the appellant no. 3, Amar Singh has died, as such, the appeal preferred by him was abated vide order dated 14.12.2016. Thus, the appeal against the appellants, Girwar and Todi Singh only survives.