B. Amit Sthalekar, Ali Zamin - (1.) Heard Sri Shashi Dhar Pandey, learned counsel for the appellant, learned A.G.A for the State and perused record carefully.
(2.) This is an appeal challenging the judgment and order dated 20.12.2000 passed in S.T. No.131 of 1996 (State v. Mahadev and others) by which the learned IIIrd Additional Sessions Judge, Firozabad has convicted the appellants under Section 302/34 I.P.C. and sentenced each of the appellants to undergo imprisonment for life and fine Rs.5,000/-.to appellant Mahadev Prasad @ Shiv Ram Goojar, Rs 1000/ to appellant Indra Pal @ Guddu and in default of payment of fine they have been directed to undergo additional rigorous imprisonment for a period of three months and one month respectively.
(3.) At the outset it is noted that during pendency of the trial Gulab Singh @ Golia died, his case was abated vide order dated 06.7.2000 and during pendency of the appeal, appellant no.1 Mahadev Prasad @ Shivram Goojar also died and appeal against him has been dismissed as abated vide order dated 07.01.2019. Hence this appeal is confined to appellant no.2 Indra Pal Singh @ Guddu only.;