JUDGEMENT
BALA KRISHNA NARAYANA,J. -
(1.)Heard Sri Imran Ullah, learned Amicus Curiae on behalf of the appellant and Smt. Manju Thakur, learned A.G.A.-I for the State.
(2.)This criminal appeal has been preferred by Daya Shanker Tiwari (A1), Satya Narain Tiwari (A2) and Bhagwan Das Tiwari (A3), against the impugned judgement and order dated 11.8.1988 passed by Addl. Sessions Judge/Special Judge, Azamgarh, in Sessions Trial No.425 of 1984, convicting and sentencing the appellants to imprisonment for life u/s 302/34 IPC and 5 years R.I. u/s 307/34 IPC and 3 months' R.I. u/s 323/34 IPC. All the sentences were directed to run concurrently.
(3.)The record of this appeal shows that Daya Shanker Tiwari (A1) and Bhagwan Das Tiwari (A3) died during the pendency of this appeal before this Court and thus, the appeal qua appellants Daya Shanker Tiwari (A1) and Bhagwan Das Tiwari (A3) was dismissed as abated vide order dated 4.5.2018, passed by another co-ordinate Bench of this Court.
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