RAGHVENDRA KUMAR,J. - (1.) Heard learned counsel for the accused appellants and the learned A. G. A. for the State of U.P.
(2.) Under assail in this appeal is the judgment and order dated 6.1.1984 passed by Vth Additional Sessions Judge, Shahjahanpur in Sessions Trial No. 53 of 1983 (State v. Hira Lal and others) for the offences under section 302/34, 452, 307/34 IPC arising out of Case Crime No. 150 of 1982, P. S. Seramau North, District Shahjahanpur whereby the accused Hira Lal , Tika and Mihi Lal have been respectively convicted for the offence under section 302 and 302/34 and 452 IPC and have been awarded the sentence of life imprisonment for the offence under Section 302 I.P.C., R. I. For one year for the offence under Section 452 I.P.C. and R. I. For 5 years for offence under Section 307 I.P.C.
(3.) The accused appellant Tika has already died and hence the proceedings of this appeal stood abated against the accused appellant vide order dated 15.7.2016.;