- (1.) Heard Shri Nagendra Mohan, learned counsel for the appellants and Ms. Ruhi Siddiqui, learned A.G.A. for the State.
(2.) Instant appeal has arisen against the judgment and order dated 13.10.1982 passed by learned 7th Additional Sessions Judge, Unnao in Sessions Trial No. 413 of 1979, State versus Piare and others under section 147, 148, 302/149 and 379 IPC, Police Station Fatehpur Chaurasi, District Unnao whereby accused were convicted and sentenced as under :- (i) Accused Raju was sentenced to undergo life imprisonment under section 302 IPC, seven years rigorous imprisonment under section 307 IPC and two years rigorous imprisonment under section 148 IPC. (ii) Accused Pappu alias Sheo Mangal was sentenced to undergo life imprisonment under section 302 IPC and two years rigorous imprisonment under section 148 IPC. (iii) Accused Piare was sentenced to undergo life imprisonment under section 302 IPC and two years rigorous imprisonment under section 148 IPC. (iv) Accused Munna was sentenced to undergo life imprisonment under section 302 IPC and two years rigorous imprisonment under section 148 IPC. (v) Accused Jag Roop was sentenced to undergo life imprisonment under section 302 IPC read with section 149 IPC, one year rigorous imprisonment under section 147 IPC and three years rigorous imprisonment under section 379 IPC.
(3.) According to the report of Chief Judicial Magistrate Unnao the appellant no.3 Piare son of Dorilal has died, hence, his appeal is abated.;