LAWS(SC)-2001-9-14

LALLOO Vs. STATE OF UTTAR PRADESH

Decided On September 05, 2001
LALLOO Appellant
V/S
STATE OF UTTAR PRADESH Respondents

JUDGEMENT

(1.) Criminal Appeal No. 435 of 1997. This appeal, by special leave, calls in question conviction and sentence awarded to the appellants for offences under sections 302/149, 148 and 147 ipc. Learned counsel for the appellants, faced with overwhelming evidence, including medical evidence, connecting the appellants with the crime, submitted that since these two appellants have already undergone the sentence imposed on them and have already been released, he does not wish to press this appeal. Under the circumstances, we dismiss this appeal as not pressed.

(2.) Criminal Appeal No. 434 of 1997. Ram Charan, Satya Pal, Lalloo S/o baldeo, Kallu Singh, Dharampal Singh and Lallu Singh S/o Yadram Singh were sent up for trial for offences under section 302/149, 147 and 148 IPC. The trial court convicted all the accused persons for an offence under section 302/149 IPC and sentenced them to undergo imprisonment for life. They were also convicted and sentenced for an offence under section 147 IPC to undergo six months' Rl. Dharmpal Singh, Lallu Singh S/o Yadram and Kallu Singh were also convicted for an offence under section 148 IPC and sentenced to undergo one year Rl. All substantive sentence were, however, directed to run concurrently. Appeals filed by the appellants in the High Court also failed. Kallu Singh and Lallu Singh s/o Yadram preferred criminal appeal no. 435 of 1997 in this Court and that appeal stands dismissed by our order of today.

(3.) It transpires that accused Ram Charan and Dharampal Singh died during pendency of the appeal filed by them against their conviction and sentence in the High Court. Their appeals, consequently, abated.