Anil Kumar Srivastava, J. - (1.) Heard Sri Kaushal Kumar Tiwari, learned counsel for the appellants, learned AGA for the State and perused the record.
(2.) Instant appeal has arisen against the judgment and order dated 2.3.1998 whereby appellant Bare Khan and Jaleel Khan both were convicted and sentenced under Sections 325 IPC read with Section 34 IPC and Section 323 IPC read with Section 34 IPC for 3 rigorous imprisonment and six months' rigorous imprisonment respectively by learned 1st Additional Sessions Judge, Lakhimpur Kheri vide judgment and order dated 2.3.1998. All the sentences were directed to run concurrently. Accused- Mohasin was acquitted by the learned trial court under Section 307 IPC.
(3.) Accused-Abidar Khan died during pendency of the appeal, and his appeal stands abated.;