Arvind Kumar Mishra I, J. - (1.) Heard Sri Pulak Ganguly, learned counsel for the appellant assisted by Sri Jai Prakash Singh, learned Advocate and Kumari Meena and Smt. Manju Thakur, learned A.G.As for the State and perused the record of this appeal.
(2.) Relevant to mention here that in this case, out of the two appellants, appellant no.2 Dinanath has expired, therefore, his case stood abated vide order of this Court dated 12.01.2017. Now, the only surviving appellant is appellant no.1 Ashok.
(3.) By way of instant criminal appeal, challenge has been made to the validity and sustainability of the judgment and order of conviction dated 14/15.04.1988 passed by IV Additional Sessions Judge, Etah in Sessions Trial No.332 of 1986 (State v. Ashok Kumar) arising out of case crime no.103 of 1986 , under Sections 302 IPC, Police Station Soron, District Etah, whereby, the appellant Ashok Kumar has been sentenced to imprisonment for life under Section 302 IPC.;