DINESH KUMAR SINGH,J. - (1.) This State appeal is directed against the judgment and order dated 30.09.1980 passed by the Sessions Judge, Hardoi in Sessions Trial No. A260 of 1980 arising out of FIR registered at Case Crime No. 96 of 1980 under Section 302 IPC dated 28.04.1980, Police Station Pihani, District Hardoi. Learned Trial Court vide impugned judgment and order under challenge had acquitted the accused of the charge.
(2.) Vide order dated 18.11.2014 the appeal against Jai Pal s/o Brij Lal was ordered to be separated as his whereabouts could not be known despite strenuous inquires made by the police.
(3.) Respondent No. 1, Brij Lal had died in the year 1999 and to that effect a report was received from the learned C.J.M. Considering the aforesaid report of learned C.J.M., the appeal against appellant, Brij Lal was ordered to be abated. Hence, the present appeal survives only against respondent No. 3 i.e. Satya Pal s/o Brij Lal.;