VISHRAM Vs. STATE OF U.P.

JUDGEMENT

(1.) This criminal appeal arises out of the judgement and order dated 24.9.1982, passed by the Additional Sessions Judge, Mainpuri in S.T. No. 91 of 1982, convicting and sentencing the appellants to imprisonment for life under section 302 read with section 149 I.P.C and to two year R.I under section 148 I.P.C.

(2.) It may be pointed out that out of eight appellants, three appellants Vishram, Shiv Narain Singh and Lal Singh have died and a report confirming their deaths was received from the Magistrate concerned. By an order dated 30.4.2013, the appeal of the said three appellants abated.

(3.) As the learned counsel for the appellants was not appearing, an order was also passed for appointment of Sri J.K. Sisodia as Amicus Curiae in this case on 30.4.2013. However, today when the case was called out for hearing, Sri Satish Trivedi, Senior Advocate and Sri J.K. Sisodia, learned Amicus Curiae appeared for the appellants. We have heard them also and Sri Anand Tiwari, learned A.G.A for the State.