- (1.) This appeal is directed against the judgment and order dated 15.7.1983 passed by learned Sessions Judge, Basti in S.T. No.231/1981 arising out of Case Crime No.187/1980 under Sections 302/34 I.P.C. whereby the learned Sessions Judge has convicted and sentenced the appellants under the aforesaid sections with life imprisonment.
(2.) At the very outset, it is relevant to mention that both the appellants in this appeal are son and wife of informant of this case respectively. The appellant no.2, Smt. Chandra Wati died during the pendency of the appeal, therefore, the appeal abated against her vide order dated 16.7.2015 passed by this court. Now, the only surviving appellant is appellant no.1, Harendra Singh, the son of informant of this case.
(3.) We have heard Shri V.P.Mathur, learned counsel for the appellants and Shri Ratan Singh, learned A.G.A. and have gone through the original record.;