- (1.) We have heard Sri Lalit Kishore Pandey learned counsel for the appellants and Sri Umesh Verma learned AGA for the State.
(2.) Instant appeal was preferred by the accused-appellants against the judgment and order passed by IIIrd Additional Sessions Judge, Unnao on 30.8.1982 in Sessions Trial No.322/1981; State vs. Sheo Nandan Singh and Lal Bahadur Singh under Sections 302, 324 IPC P.S. Asiwan, District- Unnao where in accused Sheo Nandan Singh was convicted under Section 302 IPC and sentenced to imprisonment for life. Accused Lal Bahadur Singh @ Neta was convicted under section 302 read with 34 IPC and was sentenced to imprisonment for life under Section 324 IPC and sentenced to one year rigorous imprisonment.
(3.) During pendency of the appeal accused-appellant no.2 Lal Bahadur Singh died. Hence his appeal was abated, vide order of this Court dated 17.12.2015.;