- (1.) Heard Sri Amit Kumar Srivastava, learned amicus curiae for appellant no.1- Chet Ram and Sri Gyanendra Prakash Srivastava, learned counsel for the appellant no.3 Nar Singh, learned A.A.G. assisted by learned A.G.As. for the State and perused the record of this appeal.
(2.) By way of instant criminal appeal, challenge has been made to the validity and sustainability of the judgment and order of conviction dated 13.05.1992 passed by IV Additional Sessions Judge, Bareilly, in Sessions Trial No.276 of 1991 (State Vs. Chet Ram and others), arising out of case crime no.258/1990, under Sections 302 / 34 IPC, Police Station- Subhash Nagar, District- Bareilly, whereby appellants have been sentenced to imprisonment for life.
(3.) Appropriate to mention that during the course of appeal appellant no.2- Ghanshyam- and appellant no.4- Mahipal- expired, therefore, their appeal stood abated against them vide order of this Court dated 06.09.2019.;