KAUSHAL JAYENDRA THAKER,J. - (1.) Heard Sri R.P.S. Chauhan, learned counsel for appellant Nawab Singh in Criminal Appeal No. 345 of 1983, Sri Ravindra Sharma, learned counsel for appellant-Ram Chandra in Criminal Appeal No. 358 of 1983 and Sri Ajeet Ray, learned AGA for State.
(2.) Present appeals were filed in the year 1983 against the judgment and order dated 12.1.1983 and they have come up for hearing before us after the lapse of a period of about 35 years.
(3.) Four accused persons were originally tried by Sessions Court and were sentenced for life. During these 35 years of pendency of this appeal two died as narrated below. We are concerned with Nawab Singh and Ramchandra in these appeals.;