- (1.) During the pendency of this appeal, appellant No.1, Uma Shanker has passed away. Therefore, the appeal filed by appellant No.1, Uma Shanker has been abated against him and the appeal survives against only appellant no.2, Shyam Lal alias Bani.
(2.) Heard learned counsel for appellant no. 2, learned AGA and perused the record.
(3.) This criminal appeal has been preferred against the judgment and order dated 04.06.1996 passed by 4th Additional Sessions Judge, Unnao in Sessions Trial No. 157 of 1992 relating to case crime no. 314 of 1991 under sections 304 and 201 Indian Penal Code (For short IPC), police station-Ajgain, District-Unnao, whereby the appellants Uma Shanker and Shyam Lal @ Bani have been convicted and sentenced for the offences punishable under section 304 IPC with rigorous imprisonment of ten years and under section 201 IPC with rigorous imprisonment of three years.;