MUNIB Vs. STATE OF U P

JUDGEMENT

(1.) Heard Sri Kamal Krishna, Senior Advocate assisted by Sri Shailendra Sharma, learned counsel for the appellants and Smt. Manju Thakur, learned A.G.A. I appearing for the State-respondent.

(2.) This appeal has been preferred by appellants, Munib Gupta and Suresh against the judgment and order dated 17.10.1986 passed by IVth Additional Sessions Judge, Azamgarh in S.T. No. 338 of 1985 convicting the appellants under Section 302/34 I.P.C. and awarding life imprisonment to each of them.

(3.) Record shows that appellant-Munib Gupta had died during the pendency of this criminal appeal before this Court and this appeal was dismissed as abated qua appellant-Munib Gupta by another co-ordinate Bench of this Court vide order dated 25.4.2018.