VIVEK VARMA,J. - (1.) This appeal is preferred to question correctness of the judgment dated 26th July, 1983 passed by learned IV Additional Sessions Judge, Deoria in Sessions Trial No.612 of 1981.
(2.) Under the judgment impugned, learned trial court convicted the accused Gyan for an offence punishable under Section 302 Indian Penal Code and sentenced him to undergo life term imprisonment. Other accused Ram Prit and Prasidh Narayan were held guilty for commission of offence punishable under Section 302 read with Section 34 Indian Penal Code and they were also sentenced to undergo imprisonment for life term.
(3.) During pendency of this appeal, accused Prasidh Narayan has already been died as such the appeal against him stands abated.;