Anil Kumar Srivastava -II, J. - (1.) Heard Shri Arun Sinha, learned counsel for the accused -appellant and Mrs. Madhulika Yadav, learned A.G.A.
(2.) Instant appeal has been preferred by appellant Ramesh Chandra, Dinesh Chandra and Ram Singar against the judgment and order passed by the learned Sessions Judge Gonda on 28.3.1984 in S.T. No. 274 of 1983, State versus Ramesh Chander and others convicting and sentencing the accused -appellants under Sec. - 302 I.P.C. read with Sec. - 34 I.P.C. to imprisonment for life.
(3.) Accused -appellant Ram Singar has died during pendency of the appeal and his case has been abated.;