Ravindra Nath Kakkar, J. - (1.) Heard Sri Arvind Kumar Srivastava, learned counsel for the appellant and Sri Rajiv Mishra, learned A.G.A. for the State.
(2.) This criminal appeal has been preferred against the judgement and order dated 30.05.2001 passed by 1st Additional Session Judge, Kannauj in Sessions Trial No. 42 of 1993 (State of U.P. Vs. Ram Autar and other) convicting and sentencing the accused-appellant No. 1 Ram Autar to rigorous imprisonment of three years with fine of Rs. 3,000/- under Section 307 read with Section 34 I.P.C. and other accused-appellant no. 2 Jagan Nath has also been convicted under Sections 307 read with Section 34 I.P.C. and sentenced to two years rigorous imprisonment with fine of Rs. 2,000/-
(3.) During the pendency of the appeal accused-appellant no.1 Ram Avtar died as such the appeal filed by him has been abated vide order dated 27.02.2018. Therefore, the court has to consider the appeal filed by appellant No. 2 Jagan Nath only.;