SYED AFTAB HUSAIN RIZVI,J. - (1.)Heard Sri Y.K. Srivastava, learned counsel for the appellants and Sri Devendra Kumar Singh, learned AGA.
(2.)This criminal appeal has been filed against the judgment and order dtd. 30/1/1985 passed by Vth Additional Sessions Judge, Agra in Sessions Trial No. 348 of 1983 (State of U.P. Vs. Aidal Singh & others), Case Crime No. 67, Police Station - Tundla, District - Agra convicting and sentencing the appellants Aidal Singh and Ram Charan under Ss. 302 IPC for life imprisonment.
(3.)During pendency of this appeal, the appellant no. 1, Aidal Singh has died. Therefore, the appeal stands abated against the appellant no. 1, Aidal Singh.