- (1.) The aforementioned appeals are directed against a common judgment and order dated 21.2.1983 passed by Special Judge (S.P.E.C. Act), Etah in Session Trial Nos. 474 of 1982 (State Vs. Rishipal) and 475 of 1982 (State Vs. Ram Lal and two others, P.S. Ganjdundwara, District Etah whereby appellant Rishipal of Criminal Appeal No.438 of 1983 was sentenced to undergo life imprisonment under Section 302 IPC. The appellants of Criminal Appeal No.437 of 1983, namely, Ram Lal, Ram Autar and Sri Kishan each were sentenced to undergo rigorous imprisonment under Section 302/149 IPC, appellant no.1 and 2 Ram Lal and Ram Autar were further sentenced to undergo rigorous imprisonment for two years under Section 147 IPC and appellant no. 3 Sri Kishan was further sentenced to undergo rigorous imprisonment for three years under Section 148 IPC. All the sentences were directed to run concurrently.
(2.) During the pendency of the aforesaid appeal appellant no.1 Ram Lal died as per report of the Chief Judicial Magistrate, Etah, dated 25.8.2015 and hence the appeal stood abated against appellant no.1 Ram Lal by a separate order passed by this Court on 14.09.2015. Co-accused Rishipal who had preferred separate appeal as mentioned above has also died as per report of the Chief Judicial Magistrate, Etah vide letter dated 25.8.2015. Hence the appeal preferred by appellant Rishipal has also stood abated as dismissed by this Court on 14.09.2015.
(3.) Now the appeal has been pressed only on behalf of Ram Autar, appellant no.2 and Sri Kishan, appellant no.3 of Criminal Appeal No.437 of 1983.;