- (1.) This appeal challenges the judgment and order dated 14.01.1983 passed by 2nd Additional Sessions Judge, Hamirpur in S.T. No.60 of 1979 (State Vs. Manna Singh and others) arising out of Case Crime No.205 of 1978, under Section 302 IPC, P.S.-Sumerpur, District Hamirpur, whereby the accused-appellants namely Manna Singh, Ganpat Singh, Lallu Singh and Subedar Singh have been convicted and sentenced to undergo imprisonment for life under Section 302 read with Section 34 IPC.
(2.) In pursuance of the order of this Court dated 07.05.2015, a report has been submitted by learned C.J.M. Hamirpur on 22.05.2015, mentioning therein that the appellant no.2 Ganpat Singh and appellant no.3 Subedar Singh have died, therefore, the appeal filed on behalf of appellant nos.2 and 3 stand abated.
(3.) The deceased Ram Sanehi Singh son of Bhagwan Deen Singh was resident of village Pachkhura Mahan within the jurisdiction of Police Station Sumerpur, District Hamirpur. Accused Manna Singh, Ganpat Singh @ Mihi Lal and Subedar Singh are real brothers and accused Lallu Singh is their cousin and all of them are residents of the same village.;