Rekha Dikshit, J. - (1.) This appeal assails the correctness of the judgment dated 08 November, 1983 passed by VIII Additional Sessions Judge, Bareilly, in State of U.P. v. Roshan Lal and Others , the Additional Sessions Judge has convicted accused Roshan Lal, Piarey Lal, Bankey Lal and Kali Charan are convicted under Section 302 I.P.C. read with Section 34 I.P.C. and each one of them is sentenced to undergo imprisonment for life and also to pay a fine of Rs. 500/- each. If they fail to deposit the fine they will undergo R.I. for one year each.
(2.) The appellant no.2 Piarey Lal son of Baldeo Prasad and appellant no.4 Kali Charan son of Puran Lal died, during the pendency of appeal, the report of Chief Judicial Magistrate dated 18.04.2012 in this context is on record, therefore, the appeal against appellant no.2 Piarey Lal and appellant no.4 Kali Charan stands abated vide order dated 15.05.2012 of the Court, accordingly.
(3.) Now, we proceed with the appeal of appellant no.1 Roshan Lal and appellant no.3 Bankey Lal.;