RAJA RAM AND OTHERS Vs. STATE OF U.P.
LAWS(ALL)-2018-2-661
HIGH COURT OF ALLAHABAD
Decided on February 13,2018

Raja Ram And Others Appellant
VERSUS
STATE OF U.P. Respondents

JUDGEMENT

RAVINDRA NATH KAKKAR,J. - (1.) We have heard Sri Satish Trivedi, learned Senior counsel assisted by Sri Ajay Kumar Panday appearing for the appellants and Sri Amit Sinha, learned A.G.A for the State.
(2.) This criminal appeal has been filed against the judgment and order dated 22.09.1983 passed by Vth Additional Sessions Judge, Bareilly in Sessions Trial No. 556 of 1982 convicting and sentencing the accused-appellants Raja Ram, Anil, Surender and Pramod to life imprisonment under Section 302/34 I.P.C.
(3.) During the pendency of the appeal accused-appellant no.1 namely Raja Ram died and the appeal filed by him has been abated vide order dated 21.05.2012.;


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