Amar Saran, J. - (1.) This criminal appeal arose from the judgement and order dated 10.2.1984 passed by II Additional District and Sessions Judge, Kanpur in S.T. No, 149 of 1983 convicting the appellants Virendra Kumar and Jal Narain to undergo imprisonment for life under Section 302 IPC.
(2.) As the appellant Jal Narain died on 19.11.1989 and a report dated 13.1.05 to that effect was received from the Chief Judicial Magistrate, Kanpur Dehat, hence the appeal against the appellant Jal Narain abates and only the appeal of Virendra Kumar survives.
(3.) We have heard Shri G.S. Chaturvedi, learned Senior Counsel for the appellant, Shri M.P. Mishra, learned counsel for the complainant and learned Additional Government Advocate.;