AKBAR AND OTHRS Vs. STATE

JUDGEMENT

(1.) Heard Sri Istiyaq Ali, learned counsel for the appellants along with Sri Sushil Jaiswal, Advocate holding brief of Sri Vishnu Dutt Ojha and Sri Jai Narayan, learned A.G.A. for the State.

(2.) This Criminal Appeal has been directed against the judgement and order dated 0.01.1985 passed by IV Additional Sessions Judge, Jhansi in S.T. no. 167 of 1980 whereby the accused appellants named in the table below in column No. 2 have been convicted and sentenced as mentioned in column nos. 2 to 6 of the table below and all the sentences are directed to run concurrently. <FRM>JUDGEMENT_192_LAWS(ALL)5_2019_1.html</FRM>

(3.) Accused appellant nos. 3, 5 and 7 i.e. Nathhoo, Fakira and Babu Deen have already died and their appeals have been abated vide court's order dated 27.07.2018, hence, this appeal survives only for other co-accused appellant nos. 1, 2, 4, 6, 8, 9, 10 and 11 i.e. Akbar S/o Fakira, Akbar S/o Natthoo, Asgar, Anwar, Munshi, Basheer, Saleem and Afsar.