Bala Krishna Narayana, j. - (1.) Heard Sri Pushpendra Singh Yadav, learned counsel for the appellants and Sri H. M. B. Sinha, learned A.G.A.-I for the State.
(2.) This criminal appeal has been preferred by the appellants, Kashmir and Saudan against the judgement and order dated 23.09.1988 passed by Sessions Judge, Farrukhabad in S.T. No. 547 of 1987, "State Vs. Kashmir and others", convicting the appellants and sentencing them to imprisonment for life and a fine of Rs. 1,000/- each and in case of default in payment of fine, six months additional rigorous imprisonment u/s 302 I.P.C.
(3.) Kashmir (A1) died during the pendency of this appeal and this appeal stood dismissed as abated qua Kashmir (A1) by the order of this Court dated 05.02.2019.;