BABUA Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard Sri Amit Mishra, learned counsel for the appellant, Mrs. Archana Singh, learned A.G.A. for the State and perused the record.

(2.) This appeal has been preferred by accused appellants Babua and Haidar against the judgment and order dated 20.8.1982 passed in S.T. No. 6 of 1982 (State vs. Babua and another) whereby both the appellants have been found guilty of offence under sections 302 read with 34, 364 and 201 IPC and are sentenced to undergo life imprisonment under section 302 read with section 34 IPC; 7 years R.I. under section 364 IPC and three years R.I. under section 201 IPC. All the sentences are directed to run concurrently.

(3.) The appeal of appellant Babua stands abated vide this Court's order dated 11.12.2015 on account of his death. Therefore, only appeal of appellant Haidar remains for our consideration who is detained in prison.