GAJRAJ SINGH Vs. STATE OF U P

JUDGEMENT

(1.) Heard Sri V.P. Srivastava, learned Senior Advocate, assisted by Sri Saghir Ahmad, Sri Vijay Singh Sengar and Sri Anvir Singh, learned counsel for the appellant, Sri Dharampal Singh, learned Senior Advocate, assisted by Sri S.Niranjan, learned counsel for the complainant, Sri Jai Narayan, learned AGA for the State and perused the record.

(2.) In this judgment, we are dealing with four criminal appeals i.e. Crl. Appeal No. 1530 of 2011, preferred by appellant- Gajraj Singh, Crl. Appeal No. 721 of 2011, preferred by appellants- Hari Singh, Sripal Singh, Shyam singh, Het Singh and Crl. Appeal No. 832 of 2011, preferred by appellant- Anar Singh and Crl. Appeal No. 872 of 2011 preferred by the appellant- Sadhu, against common judgment and order dated 24.1.2011 passed in S.T. No. 281 of 1981, State of U.P. Vs. Sadhu Singh, S/o Chheda Singh and six others, u/s 395, 364, 147, 148, 302/149, 201 and 120-B IPC, P.S. Patiyali, District Etah, pertaining to Crime No. 170 of 1980, whereby all the appellants have been convicted and awarded following punishment and all the sentences are directed to run concurrently.

(3.) During pendency of appeal, appellant Shyam Singh died and his appeal has been abated on 22.11.2013, while appellant Het Singh also died hence his appeal is also abated on 6.8.2014.