SHEODHANI AND ANOTHER Vs. STATE

JUDGEMENT

(1.) Heard Sri Sangam Lal Kesharwani, amicus curiae for the appellants and Smt. Manju Thakur, learned A.G.A. I appearing for the State-respondent.

(2.) This appeal has been filed by Sheodhani A1 and Bajayee A2 against the judgment and order dated 20.03.1987 passed by IIIrd Additional Sessions Judge, Azamgarh in S.T. No. 144 of 1986 convicting both the appellants and sentenced them to life imprisonment each under Section 304 read with Section 34 I.P.C. and five years rigorous imprisonment each under Section 201 I.P.C. and Section 120-B I.P.C. Both the sentences were directed to run concurrently.

(3.) Bajayee A2 had died during the pendency of this appeal and this appeal qua Bajayee A2 was already abated by order dated 12.10.2018 passed by another co-ordinate Bench of this Court.