ARVIND KUMAR MISHRA,J. - (1.) By way of instant criminal appeal, challenge has been made to the validity and sustainability of the judgment and order of conviction dated 06.11.1995 passed by IV-Additional Sessions Judge, Fatehpur, in Sessions Trial No.495 of 1993 State of U.P. Vs. Chhedu @ Jageshwar and others, arising out of Case Crime No.197 of 1992, under Sections 302 read with Section 34 IPC, Police Station- Ghazipur, District- Fatehpur whereby the appellant Ram Kishore has been sentenced to life imprisonment coupled with fine Rs.5,000/- under Section 302 read with Section 34 IPC.
(2.) Heard Sri R.B. Sahai, learned counsel for the appellant and Sri A.N. Mulla, Sri J.K. Upadhyay, Kumari Meena, Mrs. Manju Thakur, learned AGAs for the State and perused the record of this appeal.
(3.) Relevant to mention that appellant Chhedi Lal in connected Criminal Appeal No.2108 of 1995 and appellant Chheddu @ Jageshwar in connected Criminal Appeal No.2141 of 1995 have since expired during pendency of the aforesaid appeals, therefore, their appeals stood abated by this Court on 05.01.2017.;