RAJA RAM Vs. STATE OF U.P.

JUDGEMENT

(1.) To examine correctness of the judgment dated 27th September, 1983 passed by learned Additional Sessions Judge (Vth), Varanasi in Sessions Trial No.38 of 1983, instant appeal is preferred.

(2.) By the judgment impugned, learned trial court recorded conviction of accused-appellants for an offence punishable under Section 302/34 Indian Penal Code and sentenced them to undergo life term imprisonment.

(3.) Suffice to state that out of the four accused appellants, two namely, Rajaram and Virendra Pratap @ Jokhan have already been died during pendency of this appeal. Hence, the same stands abated qua them. The case under consideration before us now is only relating to accused-appellant Jogendra and Ram Naresh.