- (1.) This is a criminal appeal against the judgment and order dated 25-7-1989 passed by Sri Dharam Paul, the then IV Additional Sessions Judge, Unnao in S.T. No. 88 of 1985 convicting the accused-appellants under Section 307 IPC and sentencing them to undergo 5 years R.I.
(2.) During pendency of the appeal, the appellant No. 1 Jagannath has died, hence the appeal against Jagannath stands abated.
(3.) I have heard the arguments of the parties' counsel and have gone through the record.;