KAUSHAL JAYENDRA THAKER, J. - (1.) The appellants of Criminal Appeal No.1950 of 1982 are two in number. However, out of them, Suraj Bali ­ appellant No.1 died and the appeal qua him stood abated on 29.9.2015. We are left with the case of Ram Singh, who is now the appellant in Criminal Appeal No.1950 of 1982. This Court, while admitting the said appeal, passed the following order: - "Admit. Issue Notice. Connect with Criminal Appeal of Rajpal admitted on 11.8.1982. The appellants shall be released on their furnishing bail to the satisfaction of the learned Chief Judicial Magistrate, Fatehpur."
(2.) There were other appeals which also stood abated except Appeal No.1892 of 1982 filed by Ram Pal and hence out of 7 convicted accused, we have to deal with only 2 accused appellants who were tried and sentenced under Section 396 IPC. These appeals are filed against the judgment and order dated 3.8.1982 passed by IInd Addl. Sessions Judge, Fatehpur, and the accused have been awarded the sentence of life imprisonment.
(3.) Heard Sri Dharam Pal Singh, learned Senior Advocate, assisted by Sri R.C. Uttam and Sri Rajiv Gupta, learned A.G.A.;