RAM KISHUN DUBEY Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard the parties.

(2.) It would be relevant to mention here that vide order dtd. 9/12/2021, Cr. Appeal(DB) No. 7 of 1996 stands abated in respect of appellant No. 2 namely Vijay Bahadur Singh since appellant No. 2 has already died. However, this appeal is proceeded in respect of appellant No. 1 namely Ram Kishun Dubey.

(3.) The appellant Ram Kishun Dubey in Cr. Appeal (DB) No. 7 of 1996 and appellant Rama Shanker Dubey in Cr. Appeal (DB) No. 54 of 1996 have challenged the judgment of conviction and order of sentence dated 21st of December, 1995 passed by learned 3rd Additional Sessions Judge, Kaimur at Bhabhua in Sessions Trial No. 557/206 of 1993 arising out of Chand P.S. Case No. 20 of 1993.