Harsh Kumar, J. - (1.) This appeal has been filed against the impugned judgment and order of conviction dated 29.4.1986 passed by 3rd Additional Sessions Judge/ Special Judge Dacoity Affected Area, Kanpur Dehat in Special Sessions Trial No. 472 of 1984 State Vs. Virendra Kumar & 5 others, by which all the 6 accused persons were convicted for the offences under Section 399 and 402 IPC and four of them were also convicted for the offence under Section 25 of Arms Act.
(2.) Feeling aggrieved by the impugned judgment and order of conviction 3 of the 6 convicts preferred this criminal appeal no. 1133 of 1986 while 2 other convicts preferred Criminal Appeal No. 1756 of 1986.
(3.) During pendency of two appeals both the accused/convicts/ appellants namely Nathu and Karor Pati, Criminal appeal No. 1756 of 1986 reported to have died and so the appeal in respect of them was abated and dismissed as abated vide order dated 14.8.2018 passed in Criminal Appeal No. 1756 of 1986.;