Amar Saran, J. - (1.) This appeal by the appellants Jai Singh and Buban arises from the judgement and order dated 23.12.1981 passed by the VI Additional District and Sessions Judge, Ghaziabad convicting them to imprisonment for life under Section 302 IPC read with Section 34 IPC.
(2.) As the appellant Buban has died and report of his death was received from the in-charge Chief Judicial Magistrate, Ghaziabad dated 20.10.2004 verifying the fact of his death on 7.6.1994, hence appeal of Buban abates and only the appeal of the appellant Jai Singh survives.
(3.) We have heard Shri Ram Babu Sharma, learned counsel for the appellant and Shri R.K. Singh, learned Additional Government Advocate.;