AKHTAR HUSAIN KHAN, J. - (1.) PRESENT Criminal Appeal No. 2616 of 1988 has been filed by accused -appellants Ram Asre Mahra and Bachcha Lal @ Ram Sahare under Section 374 (2) Cr.P.C. against judgement and order dated 15.11.1988 passed by VI Additional Sessions Judge, Allahabad in Sessions Trial No. 508 of 1983 (State Vs. Gulab Mahra and two others) whereby learned Additional Sessions Judge, Allahabad has convicted accused -appellants Ram Asre Mahra and Bachcha Lal @ Ram Sahare for offence punishable under Section 302 read with Section 34 I.P.C. and sentenced each of them thereunder to imprisonment for life.
(2.) SRI Dilip Kumar and Sri D.N. Yadav, learned counsels for accused -appellants appeared. Sri Narendra Kumar Singh Yadav, learned Additional Government Advocate for State -respondent appeared.
(3.) WE have heard learned counsel for the parties and perused records. Criminal Appeal No. 2615 of 1988 Gulab Mahra Vs. State of U.P. filed by co -accused appellant Gulab Mahra against said judgement and order was abated due to death of accused -appellant Gulab Mahra.;