Rajiv Gupta, J. - (1.) Heard learned counsel for the appellants, learned AGA for the State/respondent and perused the material available on record.
(2.) The present criminal appeal has been filed against the judgment and order dated 30.11.1983 passed by Special Judge, Deoria in Session Trial No. 218 of 1982, State Vs. Sheo Nath and others, whereby, all the three appellants were convicted under Sections 302 IPC read with Section 34 IPC and awarded the sentence of life imprisonment.
(3.) As per the report dated 09.11.2016 received from the Chief Judicial Magistrate, Deoria mentioning that the appellant no.1 and 3, namely, Sheo Nath and Shankar @ Rama Shankar have died, as such, the appeal preferred by them was made to be abated by an earlier order of this Court dated 23.11.2016 and only appeal against the appellant no.2 Tufani survives.;