Krishna Pratap Singh, J. - (1.)Heard Sri Istiyak Ali and Smt. Afshan Shaufat, learned counsel for the appellants and Sri Mahendra Singh Yadav, learned A.G.A. for the State and perused the record.
(2.)This criminal appeal has been preferred by the appellants-accused against the judgment and order dated 17.04.1985 passed by the Additional Sessions Judge, Hamirpur in Session Trial No. 52 of 1983 (State of U.P. vs. Jhandu and Others) convicting and sentencing the appellants-accused for the offence punishable under Section 302 read with Section 149 I.P.C. to undergo imprisonment for life. Appellants-accused Jhandu, Mool Chand, Raju, Jagroop were also convicted under under Section 148 I.P.C. and sentenced to two years rigorous imprisonment each. Appellants-accused Kalyan, Jagmohan, Ram Ratan and Ram Das have been convicted under Section 147 I.P.C. and sentenced to one year rigorous imprisonment. All the sentences have been directed to run concurrently.
(3.)At the outset, it is relevant to mention here that during the pendency of this appeal, the appellant-accused no. 1 Jhandu and appellant-accused no. 8 Ram Das have died. Accordingly, vide orders dated 26.07.2016 and 16.11.2016 of this Court the appeal in respect of the appellant-accused Jhandu and appellant-accused Ram Das stood abated.