VIRENDRA & OTHERS Vs. STATE OF U P

JUDGEMENT

(1.) This appeal has been preferred by the accused-appellants against the judgment and order dated 07.02.1985 passed by the Sessions Judge, Badaun in Sessions Trial No. 204 of 1984, under Sections 302/34, 325/34 and 323/34 IPC, Police Station Qadar Chowk, District Badaun whereby all the accused appellants have been convicted and sentenced to undergo imprisonment for life for the offence punishable under Sections 302/34 IPC, sentence of two years Rigorous Imprisonment for the offence punishable under Section 325/34 IPC and a sentence of Six months Rigorous Imprisonment for the offence punishable under Section 323/34 IPC.

(2.) The present appeal was filed in the year 1985 against the impugned judgment dated 07.01985 and it has come up for hearing before us after lapse of almost 33 years.

(3.) At the outset, it is pertinent to mention here that during the pendency of this appeal, the accused-appellant no. 3 namely Laxman has died. Accordingly, vide order dated 21.09.2017, this Court has abated the appeal in respect of the accused-appellant no. 3- Laxman.