- (1.)Heard Sri S. P. Verma and Sri Vibhu Rai, Advocate holding brief of Anoop Trivedi for appellants-Chunnu and Hashim in criminal appeal no. 105 of 1988 and Sri J. N. Sharma, learned amicus curiae and Sri S.D. Singh, learned counsel for appellants-Son Pal and Ram Chandra in criminal appeal no. 371 of 1988.
(2.)These two criminal appeals have been preferred by Sonpal and Ram Chandra, appellants in criminal appeal no. 371 of 1988 and Chunnu and Hashim, appellants in criminal appeal no. 105 of 1988 against the judgment and order dated 14.1.1988 passed by Special Judge (E.C. Act), Farrukhabad in S.T. No. 69 of 1986 (State Vs. Sonpal and others) convicting and sentencing the appellants for imprisonment of life under Section 302/34 I.P.C.
(3.)Chunnu A2 in criminal appeal no. 105 of 1088 and Sonpal A1 in criminal appeal no. 371 of 1988 had died during the pendency of these appeals and these appeals qua appellants- Chunnu and Sonpal were dismissed as abated by this Court. These appeals are now being heard on behalf of Ram Chandra A2 in criminal appeal no. 371 of 1988 and Hashim A1 in criminal appeal no. 105 of 1988.