- (1.) HEARD Sri P. Dixit, learned counsel for the appellants and Sri Rajeev Gupta, learned A.G.A. for the State.
(2.) WE have perused the record and trial court judgement.
(3.) THIS appeal arises out of a judgement of the VIth Additional Sessions Judge, Mainpuri dated 23.10.1982 in Sessions Trial No. 438 of 1980 convicting and sentencing the appellant nos. 1 to 6 namely Naresh, Lal Man, Sukh Vilas, Raja Ram, Munna Lal and Siddha Gopal under Section 396 I.P.C. to life imprisonment and appellant no. 7 Ram Vilash under Section 396 I.P.C. to life imprisonment in S.T. No. 458 of 1980. At the very outset, it may be noted that of the seven appellants, the following have already expired and their appeal has been abated by various orders. Appellant no. 1 Naresh expired and his appeal has been abated vide order dated 25.08.2008. Appellant nos. 2, 3, 4 and 6 namely Lal Mani, Sukh Vilas, Raja Ram and Siddha Gopal have also expired and their appeal was abated vide order dated 22.10.2009.;