SHEKHO YADAV Vs. STATE OF BIHAR

JUDGEMENT

(1.) Affidavit was filed yesterday, which has been sworn by one Binod Kumar Yadav, to which, he has attached a death certificate, issued by the Registrar of Birth and Death, Mahipatoli in the district of Begusarai, indicating that appellant no. 2, Chandradeo Yadav of Cr. Appeal No. 637 of 2004, demised on 15.7.2010.

(2.) In the light of the appellant's death, the appeal of appellant, Chandradeo Yadav stands abated.

(3.) The six appeals arise out of the judgment dated 18.8.2004, rendered by Additional District & Sessions Judge, Fast Track Court No. 5, Begusarai in Sessions Trial No. 53 of 1992. The appellants were put on trial in the above noted case, by framing joint charges against them under Sections 302/34 IPC and 342/34 IPC. The verdict of conviction was recorded against them by the learned Trial Judge and while passing sentence on 23.8.2004, each of the appellant of the six appeals, was directed to suffer rigorous imprisonment for life for his individual conviction under Section 302/34 IPC and further to undergo RI for one year for his conviction under Section 342/34 IPC. We have heard the appeals, which have set up the challenge to the above finding of guilt and order of sentence.