- (1.) Heard Shri Chhote Lal Yadav, learned counsel for the appellant and Shri Sharad Dixit, learged A.G.A.
(2.) Instant appeal arises out of the judgment passed by the learned Sessions Judge Gonda in Sessions trial no. 491 of 1981 arising out of the case crime no.225 of 1980 under section - 302 I.P.C. read with section-34 I.P.C. Police Station - Nawabganj (State versus Kishan Singh and others) whereby learned trial court has convicted and sentenced accused Kishun Singh and Baldeo under Section - 302 I.P.C. read with section-34 I.P.C. and sentenced them to imprisonment for life.
(3.) Accused Kishan Singh died during pendency of the appeal. His case was abated vide order dated 01.7.2014.;