- (1.) Heard Sri S.P. Giri, learned counsel for the appellant no.1 Giriraj Singh, learned A.G.A. for the State and perused the material brought on record.
(2.) In this case that appellant nos. 2 and 3 namely Jalim Singh and Fatte Singh have since expired during pendency of this appeal, therefore, the instant appeal against them stood abated on 20.08.2018. The instant appeal pertains to the surviving appellant no.1 Girraj Singh.
(3.) By way of instant appeal, challenge has been made to the authenticity and veracity of the judgment and order of conviction dated 15.2.1986 passed by the IInd Additional Sessions Judge, Mathura in Session Trial No. 174 of 1985 State Versus Giriraj Singh and others, arising out of Case Crime No. 113 of 1984 under section 302 I.P.C., P.S. Baldev, District Mathura whereby the trial judge has recorded judgment of conviction against the surviving appellant Girraj Singh and sentenced him under sections 302/34 I.P.C. to imprisonment for life.;