SHASHI KANT GUPTA,J. - (1.) This appeal has been preferred by the accused - appellants against the judgment and order dated
(2.) 08.1984 passed by the Vth Additional Sessions Judge, Basti in Sessions Trial Nos. 157 of 1982 & 76 of 1983, under Sections 302, 302/34 IPC, Police Station Mahuli, District Basti whereby the accused appellant no. 1 has been convicted and sentenced to undergo imprisonment for life for the offence punishable under Section 302 IPC and the appellant nos. 2 to 4 have been convicted and sentenced to undergo imprisonment for life for the offence punishable under Sections 302/34 IPC. 1A . The present appeal was filed in the year 1984 against the impugned judgment dated 02.08.1984 and it has come up for hearing before us after the lapse of a period of about 32 years. 2. At the outset, it is pertinent to mention here that during the pendency of this appeal, the appellant no. 3 namely Samiullah had died. Accordingly, vide order dated 20.04.2016, this Court has abated the appeal in respect of the appellant no. 3 namely Samiullah.
(3.) Now, we are proceeding to consider the present appeal in respect of the remaining appellants i.e. appellant nos. 1, 2 and 4 namely Rafi Ullah, Rafi Ahmad and Alimul Kadar alias Dhil Dhil.;