BALBEER AND ANOTHER Vs. STATE OF U P

JUDGEMENT

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

(2.) The present appeal has been preferred against the judgement and order dated 18.01.2005 passed by Additional Sessions Judge/FTC No.4, Muzaffar Nagar convicting and sentencing the appellants to undergo life imprisonment and a fine of Rs. 5,000/- for the offence under Section 302/34 IPC and in case of default of payment of fine to further undergo one year R.I. in sessions trial no. 1183 of 2003. Appellant no. 1 Balbeer has since expired, appeal filed on his behalf has been abated vide order of this Court dated 24.01.2017.

(3.) After lodging of the first information report, investigation was conducted, which resulted into filing of charge sheet and as the appellants pleaded not guilty, they were put to trial.