Rang Nath Pandey, J. - (1.) Heard learned counsel for the appellant and learned A.G.A. for the State.
(2.) During the pendency of present appeal, appellant no. 1 Jagmohan died on 13.07.2013. The appeal in respect of appellant no. 1 Jagmohan stands abated.
(3.) The present criminal appeal has been preferred by the accused Suresh against the judgment and order dated 04.05.2001 passed by Additional Sessions Judge, Sitapur in Sessions Trial No. 1104 of 1997 (Sate Vs. Jagmohan and others) convicting and sentencing the accused appellant for seven years' rigorous imprisonment along with fine of Rs.2000/- under Section 307 I.P.C.; one year rigorous imprisonment under Section 148 I.P.C.;