SURESH & OTHERS Vs. STATE OF U P

JUDGEMENT

(1.) By way of instant appeal, challenge has been made to the validity and sustainability of the judgment and order of conviction dated 23.03.1988 passed by Special Judge (DAA Act), Hamirpur, in Session Trial No.120 of 1982 State Vs. Jhabaroo and others, arising out of Case Crime No.95 of 1982 under Sections 392 IPC, Police Station- Maudaha, District- Hamirpur, whereby the appellants have been sentenced to undergo six years rigorous imprisonment.

(2.) Relevant to mention that appellant no.4 Pooran @ Punna has died during pendency of this appeal. Therefore, the appeal qua appellant no.4 Pooran @ Punna stood abated vide order dated 27.02017.

(3.) Heard Sri Durga Prasad, learned counsel for the appellant no.1 Suresh, Sri K.N. Singh, learned counsel for the appellant nos. 2 and 3 Mishri Lal and Jhabroo, learned AGA for the State and perused the record.