- (1.) Heard Shri Ratan Anadi Banerji, learned counsel for appellants and Shri Umesh Verma, learned A.G.A.
(2.) Instant appeal has been preferred by appellant Ram Lakhan, Shiv Pal, Makhi, Basant, Santu and Tulsi against the judgment and order passed by learned Vth Additional Sessions Judge, Unnao in Sessions Trial No.137 of 1982, State versus Ram Lakhan and others under section - 147, 148, 149, 302, 201 I.P.C., Police Station- Fatehpur Chaurasi, District- Unnao whereby accused Makhi, Basant and Tulsi were convicted and sentenced under Section - 147 I.P.C. for two years' rigorous imprisonment, under section - 302 I.P.C. read with section 149 I.P.C. for imprisonment for life. Section - 323 read with section 149 for 1 year rigoruous imprisonment, under section 324 read with section 149 for rigorous imprisonment of two years, under section - 201 I.P.C. for rigorous imprisonment of five years. Accused Ram Lakahan, Shiv Pal and Santu were convicted and sentenced under Section - 148 I.P.C. for three years rigorous imprisonment. Under section 302 read with section 149 I.P.C. for imprisonment for life, under section - 324/149 I.P.C. for two years rigorous imprisonment and under section-201 I.P.C. for five years rigorous imprisonment. All the sentences were ordered to run concurrently.
(3.) Basant died during pendency of appeal. His case stands abated.;