PRAHLAD Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard learned counsel for the appellants and learned A.G.A. for the State.

(2.) This criminal appeal has been preferred by the appellants Prahlad, Suresh, Ram Jeewan and Vishwanath under Section 374(2) of the Cr.P.C. against the judgment and order dated 03.08.1982 passed by Vth Additional Sessions Judge, Sitapur convicting the appellant Suresh for imprisonment for life under Section 302 I.P.C. and one year R.I. under Section 323 read with Section 34 I.P.C. and appellants Prahlad, Ram Jeewan, Vishwanath for imprisonment for life under Section 302 I.P.C. read with Section 34 I.P.C. and one year R.I. under Section 323 I.P.C. read with Section 34 I.P.C. in Sessions Trial No. 445 of 1979 arising out of Case Crime No. 152 of 1978, Police Station Mishrikh, District Sitapur.

(3.) Appellants No.3 & 4 namely Ram Jiwan and Vishwanath have died during the pendency of this appeal and appeal with regard to them has been abated vide order dated 08.01.2019 and 11.04.2019.