DINESH KUMAR SINGH,J. - (1.) Heard Sri Akhilesh Singh, Sri Sangam Lal Kesharwani, learned counsel for the appellants, Mrs. Archana Singh, learned A.G.A. and perused the record.
(2.) This Criminal Appeal has been preferred by accused appellants Ranveer Singh and Mahavir against the judgment and order dated 13.10.1983 passed by Special Judge, Mainpuri in S.T. No. 149 of 1982 (State vs. Ranveer Singh and another) whereby the accused Ranveer Singh and Mahavir have been convicted and sentenced under section 396 IPC with imprisonment for life.
(3.) The accused-appellant Ranveer Singh had already died during the pendency of the appeal and hence his appeal has been abated by Court's order dated 2.2.2016.;