BALA KRISHNA NARAYANA,J. - (1.) Heard Sri Apul Misra and Sri Gaurav Singh, learned counsel for the appellants and Sri A.N. Mulla, learned AGA for the State.
(2.) This appeal has been preferred by the appellants Jamadar Singh and Phool Singh against the judgement and order dated 21.03.1986 passed by Special/Addl. Sessions Judge, Pilibhit in S.T. No. 291 of 1984, State v. Jamadar Singh and another , by which both the appellants have been convicted and sentenced to undergo imprisonment for life under section 302/34 I.P.C.
(3.) Record shows that the appellant no.2, Phool Singh in this appeal has died and this appeal has been abated qua appellant no.2, Phool Singh by this Court by order dated 13.12.2016.;