VIJAY LAKSHMI,J. - (1.) This appeal is directed against the judgment and order dated 31.3.2006 passed by Additional Sessions Judge, Fast Track Court No. 1, district Rampur in Sessions Trial No. 257 of 2005 (State v. Hira Lal and others) whereby the appellants have been convicted and sentenced for ten years rigorous imprisonment under Section 307 I.P.C. along with a fine of Rs. 10,000/- imposed on each. In case of default in deposit of fine, the appellants were directed to serve out further 02 years rigorous imprisonment.
(2.) During pendency of appeal, the appellant no. 1 Hira Lal died and the appeal stood abated against Hira Lal vide order dated 18.10.2016.
(3.) At the very outset it is worth mentioning that all the three appellants had applied for bail during pendency of appeal. Vide order dated 4.2.2009 passed by this Court the deceased appellant Hira Lal was enlarged on bail considering his old age. However, remaining two appellants Dhan Singh and Guddu were denied bail by the same order. Therefore, both of them had to remain in jail and as per report dated 6.1.2016 submitted by Jail Superintendent, Central Jail, Bareilly, both of them after completing the entire period of sentence of 10 years and after deposit of he entire amount of fine by them have been released from jail on 6.9.2013.;