- (1.) PRESENT appeal has been filed by accused appellants Kallu Singh alias Om Prakash, Raghunath Singh, Chhunni Singh alias Surendra Singh and Chotey Singh under section 374(2) Cr.P.C. against judgement and order dated 17.2.1988 passed by learned Special Judge (Dacoity Affected Area), Kanpur Dehat in S.T. No.67 of 1986 (State Vs. Kallu Singh and others), under sections 302/34 and 323/34 I.P.C., Police Station Shivli, District Kanpur Dehat, whereby learned Special Judge (Dacoity Affected Area), Kanpur Dehat has convicted accused appellants Kallu Singh alias Om Prakash, Raghunath Singh, Chhunni Singh alias Surendra Singh and Chotey Singh for offences punishable under sections 302/34 I.P.C. and section 323/34 I.P.C. and sentenced each of them for offence punishable under sections 302/34 I.P.C. to imprisonment for life and for offence punishable under sections 323/34 I.P.C. to rigorous imprisonment for one year. Learned Special Judge (Dacoity Affected Area), Kanpur Dehat has directed that all sentences of all accused appellants shall run concurrently.
(2.) ACCUSED appellant Raghunath Singh has died during pendency of appeal. Appeal abated in respect of accused appellant Raghuanth Singh.
(3.) SMT . Sunita Singh Chauhan, learned counsel appeared for the appellants and learned A.G.A. appeared for State respondent. We have heard the parties and perused the record.;