Surendra Vikram Singh Rathore, J. - (1.) Mr. Rajiv Mishra and Mrs. Soniya Mishra, learned counsel for the appellants and Mr. Umesh Verma, learned Additional Government Advocate and Mr. Anurag Shukla, learned counsel for the complainant were heard.
(2.) Under Challenge in the instant criminal appeal is the judgment and order dated 24.12.2001 passed by learned Additional Sessions Judge Court No. 4, Hardoi, in Session Trial No. 410 of 2000, arising out of Case Crime No. 04 of 2000, Police Station Pali, District Hardoi whereby all the appellants were convicted for the offence under Sec. 302 read with 34 IPC and were sentenced with imprisonment for life.
(3.) During pendency of the instant appeal, appellant No. 1 Roop Singh Pandey died therefore, vide our order dated 22.02.2016 the appeal so far as it relates to appellant No. 1 Roop Singh Pandey was abated.;