VEER SINGH AND ORS. Vs. STATE

JUDGEMENT

(1.) Heard Sri Rahul Misra, learned counsel for the appellants and Smt. Manju Thakur, learned A.G.A.-I for the State.

(2.) This criminal appeal has been preferred by the appellants, Veer Singh and Mani Ram against the judgement and order dtd. 28/2/1987 passed by IVth Additional Sessions Judge, Jhansi in S.T. No. 161 of 1985, State Vs. Veer Singh and another, convicting both the appellants and sentencing each of them to imprisonment for life u/s 302/34 I.P.C.

(3.) Veer Singh (A1) died during the pendency of this appeal and this appeal stood dismissed as abated qua Veer Singh (A1) by the order of this Court dtd. 8/5/2018.