- (1.) This criminal appeal has been preferred by the accused appellants against the judgement and order dated 20.12.1982 passed by the 3rd Additional District & Sessions Judge, Badaun in Session Trial No.164 of 1982 (State vs. Shamshad alias Bhurey and others) convicting and sentencing the appellants for the offences punishable under Section 302/34 IPC to undergo life imprisonment.
(2.) At the outset, it is relevant to mention here that during pendency of this appeal, the appellant no.1 - Shamshad alias Bhure has died. Accordingly, vide order dated 26.3.2015 this Court has abated the appeal in respect of the appellant no.1 - Shamshad alias Bhurey.
(3.) Now, we are proceeding to consider the present appeal in respect of rest of the appellants i.e. Sajjad alias Ghungru and Karrar alias Qayoom.;