THAN SINGH Vs. STATE OF U.P.

JUDGEMENT

(1.) under Chapter VII Rule 1(2) of Allahabad High Court Rules, 1952) To examine correctness of the judgment dated 18.08.1983 passed by the IIIrd Additional Sessions Judge, Bareilly in Sessions Trial No. 516 of 1981, this appeal is preferred.

(2.) Learned trial Court by the judgment impugned recorded conviction of accused Than Singh, Gajraj Singh, Triloki Singh and Kali Charan for the offence punishable under Section 302 read with Section 34 Indian Penal Code and awarded sentence to undergo life term imprisonment.

(3.) The instant appeal is on behalf of the accused Than Singh and Gajraj Singh. Accused-appellant No. 1, Than Singh, being dead, this appeal has already been abated qua him. As such, before us, it is the case of accused-appellant No. 2, Gajraj Singh, only.