Arvind Kumar Mishra, J. - (1.) Heard Sri R.L. Verma, learned counsel appearing for the sole surviving appellant, namely, Tilak Ram and learned AGA for the State and perused the record.
(2.) Vide letter dated 17th January, 2018, it has been intimated that appellant no.1 Balla expired 20 years back. Therefore, this appeal qua appellant no.1 Balla stands abated. This appeal is now confined to the sole surviving appellant no.2 Tilak Ram.
(3.) The present appeal has been preferred against judgment and order of conviction dated 05.12.1986 passed by II Additional Sessions Judge, Shahjananpur in S.T. No.305 of 1986 arising out of Case Crime No.45 of 1985, under Section 307/34 IPC, Police Station- Sehramau North, District- Shahjahanpur, whereby the appellant- Tilk Ram- was convicted under Section 307/34 IPC and was sentenced to five years R.I.;