BACHHI LAL Vs. STATE OF U P

JUDGEMENT

(1.) From the perusal of the order sheet of this appeal, it transpires that Bachchi Lal Singh- A1, Suraja Singh- A5 and Raj Kishore Singh- A6, died during the pendency of this appeal and this appeal qua Bacchi Lal Singh- A1, Suraja Singh- A5 and Raj Kishore Singh- A6 was dismissed as abated on 13.03.2018.

(2.) The challenge to the impugned judgment and order in this appeal is now only on behalf of the surviving appellants Suraj Pal Singh- A2, Aqbal Singh- A3, Maiya Din- A4, Raj Karan Singh- A7 only.

(3.) Heard Sri Mukhtar Alam and Sri Prabhakar Dubey, learned counsel for Suraj Pal Singh- A2, Aqbal Singh- A3 and Maiya Din- A4, Sri Manvendra Singh, learned counsel for Raj Karan Singh- A7, Ms. Manju Thakur, learned AGA-I for the State and perused the record.