Dinesh Kumar Singh, J. - (1.) Heard Sri G.S. Hajela, learned counsel for the appellants and Ms. Archana Singh, learned A.G.A. for the State and perused the record.
(2.) This criminal appeal has been preferred by the appellants Sri Ram, Ram Autar, Prakash and Dhanpal against the judgment and order dated 19.12.1986 passed by 4th Additional Sessions Judge, Shahjahanpur in S.T. No. 164 of 1986 (State vs. Sri Ram and others), whereby all the accused-appellants have been convicted under Section 302/34 IPC and have been sentenced with life imprisonment; have been convicted under Section 323/34 IPC and sentenced with three months rigorous imprisonment and have been convicted under Section 201 IPC and sentenced with four years rigorous imprisonment and it has further been directed that all the sentences shall run concurrently.
(3.) During the pendency of this appeal, accused appellant Sri Ram S/o Hori, has died and his appeal has been directed to be abated vide court's order dated 8.8.2018, therefore, appeal preferred by accused-appellants Ram Autar, Prakash and Dhanpal only survives before us.;