- (1.) Heard learned counsel for the appellants, Sri Amit Sinha, learned A.G.A. and Sri U. N. Singh Kushwaha holding brief of Sri Ajay Kumar for the complainant-first informant.
(2.) This criminal appeal is directed against the judgement and order dated 15.09.1983 passed by IInd Additional Sessions Judge, Varanasi in Sessions Trial No. 5 of 1983 (State Vs. Nandu & Ors.) convicting and sentencing the accused-appellant Dileram to rigorous imprisonment for life under Section 302 I.P.C. Two other accused-appellants Nandu and Lautu have been convicted under Section 302/34 I.P.C. and sentenced to rigorous imprisonment for life. Accused-appellants Nandu, Lautu, Dileram have been further convicted under Sections 323/34 I.P.C. and sentenced to two months rigorous imprisonment. Accused-appellant Babu Lal has also been convicted under Sections 323/34 I.P.C. and sentenced to two months rigorous imprisonment.
(3.) During the pendency of the appeal accused-appellant no.1 Nandu S/o Vishvanath died as such the appeal filed by him has been abated vide order dated 23.11.2015.;