HARIKESH YADAV Vs. STATE OF BIHAR

JUDGEMENT

(1.) IT has been submitted that the appellant nos.1, 4 and 5 are dead and, therefore, their appeal abates. The appeal against them is dismissed.

(2.) SO far the appellant nos.2 and 3 are concerned, they have been convicted u/ss.364 and 120B I.P.C. and sentenced to R.I. for ten years under each count by the 2nd Additional Sessions Judge, Bhabhua, Kaimur in Sessions Trial No.204 of 1998/ 1987 of 1996 by a judgment dated 30.8.1996.