VIRENDRA SINGH Vs. STATE OF U P

JUDGEMENT

(1.) Heard Sri Raj Narayan Gupta, learned counsel for the appellants and Smt. Manju Thakur, learned A.G.A. I appearing for the State assisted by Sri Awadhesh Kumar Shukla, State Law Officer.

(2.) This appeal has been preferred by appellants Virendra Singh A-1 and Shamshuddin A-2 against the judgment and order dated 18.09.1986 passed by the Ist Additional District & Sessions Judge, Farrukhabad in Session Trial No. 193 of 1982 (State Versus Virendra Singh and others), convicting both the appellants to imprisonment for life under section 302/34 I.P.C. Virendra Singh A-1 was further convicted and sentenced to 7 years rigorous imprisonment under section 201 I.P.C.

(3.) Virendra Singh (A-1) has died during the pendency of this appeal and this appeal qua Virendra Singh (A-1) was dismissed as abated vide order dated 30.04.2018. The appeal is now being heard on behalf of Shamshuddin (A2) alone.