SYED PRAWEZ @ PRAVEZ ALAM Vs. STATE OF BIHAR

JUDGEMENT

(1.) It has been submitted that Appellant Anil Kumar Yadav of Cr. Appeal (SJ) No. 196 of 1996 has passed away and, therefore, his appeal abates.

(2.) The Appellants have been convicted under Section 395 IPC and sentenced to RI for seven years and by the 2nd Assistant Sessions Judge, Nawada in S. Tr. No. 1/95/2/92 by a judgment dated 21.06.1996.

(3.) The case of the prosecution is that on 01.10.1993 at about 12.45 P.M. while the informant who was an Accounts Clerk in the Minor Irrigation Office of Nawada was returning from his office he was accosted by some accused persons armed with pistol who snatched away his bag. When other persons of the office protested the accused persons began to flee away dropping the bag in transaction. The S.P. arrived at the place of occurrence to whom the incident was narrated and then he along with the informant and other officials chased the miscreants who were caught by the Nalanda Police.