Rajeev Singh - (1.) Heard learned counsel for the appellants and Shri Manish Pandey, learned Government Advocate.
(2.) The present appeal has been preferred against the judgment and order dated 01.04.2005 passed by Additional District and Sessions Judge Court No.3, Hardoi in Session Trial No.529 of 1998 convicting the appellants namely Leela Raidas, Sita Ram and Salik and sentencing to undergo rigorous imprisonment for a period of three years and fine of Rs.3000/- each, under Section 325/34 I.P.C. In default of payment of fine, they have to further undergo rigorous imprisonment for the period of six months; under Section 308/34 I.P.C. rigorous imprisonment for the period of six years and fine of Rs.5000/- each. In default of payment of fine, they have to further undergo rigorous imprisonment for the period of one years.
(3.) The appellant No.1 Leela Raidas died on 20.04.2016 while the appeal was pending. Therefore, appeal in relation to appellant No.1 Leela Raidas had abated on 06.01.2020.;