KANTI Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard learned counsel for the appellants and Smt. Manju Thakur, learned A. G. A.-I for the State.

(2.) This criminal appeal has been filed by the appellants against the judgement and order dated 24.2.1987 passed by III Additional Sessions Judge, Ghaziabad in S. T. No. 45 of 1986; State Versus Smt. Kanti and another by which the appellants have been convicted and sentenced to undergo life imprisonment under Sections-302/34 and and six months' R. I. under Sections-323/34 I. P. C.

(3.) Record of this appeal shows that A 1 Smt. Kanti died during the pendency of this appeal before this Court, hence this appeal was dismissed as abated qua A 1 Smt. Kanti vide order dated 25.7.2018.