SHASHI KANT GUPTA, J. - (1.) This criminal appeal has been preferred by the appellants No. 1 to 3 namely Jaiveer, Babu Ram and Bahadur respectively against the judgment and order dated 25.8.1982 passed by the IInd Additional Sessions Judge, Mainpuri, in Sessions Trial No. 284 of 1982, Police Station Kishani, District Mainpuri whereby accused -appellants have been convicted under Section 302/34 of the Indian Penal Code (in short "IPC") and sentenced to life imprisonment. They have also been convicted under Section 394 IPC and sentenced to four years rigorous imprisonment and under Section 201 IPC three years rigorous imprisonment. The sentences of each of the accused have been directed to run concurrently.
(2.) The present appeal was filed in the year 1982 against the impugned judgment dated 25.8.1982 and it has come for hearing before us after the lapse of a period of about 34 years.
(3.) During the pendency of the appeal, Appellant No. 2, Babu Ram is reported to have died and the appeal on his behalf was dismissed as abated by order of this Court dated 19.5.2015. Thus, we are now proceeding to consider this appeal only with regard to the surviving Appellants Nos. 1 and 3, namely Jaiveer and Bahadur respectively.;