KARUNESH SINGH PAWAR,J. - (1.) Heard Shri Amit Chaudhary, learned counsel for the appellants, Shri Shiv Nath Tilhari, learned AGA for the State and perused the record.
(2.) During pendency of this appeal, the appellant no.1-Sita Ram had died therefore, in respect of appellant no.1, the appeal was abated vide order dated 04.04.2017.
(3.) This criminal appeal has been filed against the judgment and order dated 13.02.1997 passed in Session Trial No.196 of 1995 in Crime No.97 of 1994 whereby Special Judge, Unnao vide aforesaid judgment has convicted and sentenced each of the appellants under Sections 366, 376 IPC for ten years rigorous imprisonment in each sections. The sentences were directed to run concurrently.;