K.N.OJHA, J. - (1.) The appeal is preferred by Kalloo, Dalchand and Ram Pal of village Gunah Hatto, P.S., Deorania, district Bareilly against the judgment and order dated 13-10-1980 passed by Shri Ramji Lal, IV Additional Sessions Judge, Bareilly in Sessions Trial No. 82 of 1980 convicting and sentence appellant Kalloo to life imprisonment under Section 302 read with Section 34, I.P.C. and four years rigorous imprisonment under Section 307/34, IPC. Accused appellant-Dalchand is convicted under Section 302 and 307/34, I.P.C. and sentenced to undergo life imprisonment and 4 years rigorous imprisonment respectively. Accused Ram Pal is convicted under Section 302 read with Section 34, I.P.C. and Section 307, I.P.C. and sentenced to undergo life imprisonment and 4 years rigorous imprisonment respectively. Sentences of all the appellants on these charges have to run concurrently.
(2.) During the pendency of the appeal, appellant Kalloo died, hence the case against him stands abated.
(3.) We have heard Sri Krishna Raj Singh, learned counsel for the appellants and Shri Shekher Yadav, learned Additional Government Advocate and have gone through the record.;