- (1.) Heard Sri Ram Yash Pandey, learned AGA for the State, Sri Rishabh Kumar, learned counsel for the respondents-accused and perused the record.
(2.) This government appeal has been preferred under Section 378 (3) Cr.P.C. by the State of U.P. challenging the validity and correctness of the judgment and order dated 29.3.1985 passed by the learned 2nd Additional Sessions Judge, Farrukhabad in S.T. No. 156 of 1984 (State versus Naimuddin and others) acquitting respondents-accused Naimuddin, Nand Ram, Matadeen and Balakram for an offence punishable under Sections 302/34 and 120-B IPC.
(3.) During the pendency of appeal respondent nos. 1 and 3, namely, Naimuddin, who was Pradhan of the village and Balakram have died. The appeal against the aforesaid respondents-accused is, therefore, abated.;