(1.) Heard Sri R. S. Pandey, assisted by Ms. Ruchita Jain, learned counsel for the appellants and Sri J. K. Upadhyay, learned A.G.A. for the State.
(2.) This criminal appeal has been preferred by Matadin @ Chapole (A1) and Kripa Ram (A2) against the judgement and order dated 31.05.1988 passed by Vth Additional Sessions Judge, Jhansi in S.T. No. 68 of 1985, State Versus Matadin and another, whereby both the appellants were convicted and sentenced to imprisonment for life u/s 302/34 I.P.C.
(3.) Record shows that Kripa Ram (A2) died during the pendency of this appeal and this appeal stood dismissed as abated qua Kripa Ram (A2) by the order of this Court dated 16.07.2018.