Dinesh Kumar Singh - (1.) Heard Sri Dilip Kumar, learned counsel for the appellants and Sri Jai Narain, learned A.G.A. for the State.
(2.) This Criminal Appeal has been preferred by Raghuni, Bharat Singh and Nirbal Singh @ Nawal Singh against the judgement and order dated 23.12.2017 passed by Additional District and Sessions Judge, Court No. 6, Firozabad in S.T. No. 73 of 1992, State Vs. Raghuni and others whereby the appellants have been convicted under Section 302 I.P.C. read with Section 149 I.P.C., Section 307 I.P.C. read with Section 149 I.P.C. and Section 147 I.P.C. and sentenced under Section 302 I.P.C. read with Section 149 I.P.C. with life imprisonment, fine of Rs. 25,000/- and in default of payment of fine, two years Additional R.I. each; under Section 307 read with Section 149 I.P.C., R.I. of 10 years, fine of Rs. 10,000/- and in default of payment of fine, one year additional R.I. each; under Section 147 I.P.C., six months R.I., fine of Rs. 1,000/- and in default of payment of fine, 15 days additional R.I. each and it is further directed that all the sentences shall run concurrently.
(3.) Two co-accused i.e. Raghuveer S/o Ram Swaroop and Pahuchi Lal S/o Ram Tek had died during the course of trial and hence proceedings were abated against them. During pendency of appeal, accused Raghuni S/o Sri Ram Chandra also died as a result of which, his appeal has been abated vide Court's order dated 8.04.2019, therefore, we have appeal of accused, Bharat Singh and Nirbal Singh @ Nawal Singh before us for consideration.;