Arvind Kumar Mishra, J. - (1.) Heard Sri Pradeep Kumar Mishra, learned counsel for the appellant Sheo Prasad, learned AGA for the State and perused the record.
(2.) By way of instant appeal, challenge has been made to the validity and sustainability of the judgment and order of conviction dated 17.03.1986 passed by VI-Additional Sessions Judge, Allahabad, in Session Trial No.373 of 1984 State Vs. Asha Ram and others, arising out of Case Crime No.52 of 1983 under Sections 323, 324/34 IPC, Police Station- Nawabganj, District- Allahabad, whereby the appellant Sheo Prasad has been sentenced to the fine of Rs.500/- under Section 323 IPC and one and half year rigorous imprisonment under Section 324/34 IPC, in default of payment of fine, additional three months imprisonment.
(3.) Relevant to mention that appellant no.1 Asha Ram died during pendency of this appeal. Therefore, the appeal qua appellant no.1 Asha Ram stood abated vide order dated 25.01.2017.;