RANG BAHADUR SINGH Vs. STATE OF BIHAR

JUDGEMENT

(1.) The appellant no.1 has been convicted under Sections 307 and 148 I.P.C. and 27 of the Arms Act and convicted to a sentenced to rigorous imprisonment for 7 years, 1 year and further 1 year respectively whereas the appellant nos. 2 to 5 have been convicted under Section 307/149 I.P.C. and Section 147 I.P.C. and sentenced to rigorous imprisonment for 3 years and 3 months respectively. The appellant no.2 has also been convicted under Section 307 read with Section 109 I.P.C. but no separate sentence has been passed.

(2.) It has been submitted that the appellant no.1 had died during the pendency of the appeal and therefore his appeal has become infructuous. The same is dismissed as such.

(3.) The case of the prosecution is that on 1.6.1988 the accused persons variously armed assaulted the informant on account of land dispute which was going on between informant and the accused persons.