- (1.) The appellant No.2 Radhey Shyam died during pendency of the appeal. His appeal stood abated vide order dated 22.5.2015.
(2.) The instant appeal filed on behalf of accused-appellants, is directed against the judgment and order dated 28th April, 1989 passed by Sri Narendra Ojha, the then IIIrd Additional District Sessions Judge, Barabanki, in S.T. No.29 of 1987 (State Vs. Arjun and others), whereby the appellants have been convicted under sections 302/34 and 307/34 I.P.C. and they have been sentenced to undergo imprisonment for life and further to undergo rigorous imprisonment of ten years, respectively. The sentences were directed to run concurrently.
(3.) Heard Sri Nagendra Mohan, learned counsel for the surviving appellants and Ms.Madhulika Yadav, learned A.G.A. for the State and perused the record.;