KEDAR SINGH Vs. STATE OF BIHAR

JUDGEMENT

(1.) The Appellant No. 1 has been convicted under Section 307 IPC and sentenced to RI for ten years as also under Section 27 Arms Act and sentenced to RI for five years. The rest of the Appellants have been convicted under Section 307/34 IPC and sentenced to RI for seven years by the Additional Sessions Judge-VII, Patna in S.Tr. No. 127 of 1991 by a judgment dated 10/13.03.1995.

(2.) It has been submitted that the Appellant No. 1 has died and, therefore, his appeal has abated.

(3.) In view of such, the appeal of Kedar Singh is dismissed as having abated.