REET RAM Vs. STATE OF U P

JUDGEMENT

(1.) Heard Sri Pradeep Kumar Dubey, learned Amicus Curiae for the appellants, Smt. Manju Thakur, learned A.G.A.-I for the State and perused the record.

(2.) These two criminal appeals have been preferred by Reet Ram-appellant in Criminal Appeal No. 604 of 1986 and Nand Ram-appellant in Criminal Appeal No. 625 of 1986 against the judgement and order dated 12.02.1986 passed by Additional District and Sessions Judge, Bareilly in S.T. No.295 of 1984, under Sections 302/34 I.P.C., P.S. Cantonment, District Bareilly (State vs. Nand Ram and another) by which both the appellants have been convicted and sentenced to imprisonment for life under Section 302/34 I.P.C.

(3.) Since appellant-Nand Ram in Criminal Appeal No. 625 of 1986, died during the pendency of this appeal before this Court, as a result Criminal Appeal No. 625 of 1986 was dismissed as abated by another co-ordinate Bench of this Court vide order dated 06.02.2018.