Arvind K.Tripathi, J. - (1.) The instant Criminal Appeal under Section 374 Cr.PC has been preferred against the judgement and order of conviction and sentence dated 18th January, 1984 passed by 4th Additional District and Sessions Judge, Varanasi, in Sessions Trial No. 313 of 1984, arising out of Case Crime No. 281 of 1983, Police Station Kotwali, District Varanasi, under Section 302/34 I.P.C., sentencing the appellants to life imprisonment.
(2.) The appeal was admitted and prayer for bail was allowed on 17.5.1985. The appeal was preferred by the appellants namely Gulab Sabir S/o Mohammad Yakub r/o A-28/50 Chandoopur, P.S. Adampur, District Varanasi and appellant no. 2 Zainu @ Zainul S/o Kamrudeen r/o 46/235 Harteerath, 85 Kotwali, Varanasi.
(3.) During pendency of the appeal, appellant no. 1 Gulam Sabir has expired, hence the appeal in respect of Gulam Sabir stood abated by order dated 22.7.2016. Now the appeal survives only in respect of appellant no. 2 Zainu @ Zainul S/o Kamaraddun.;