SAHTU SAO Vs. STATE OF BIHAR

JUDGEMENT

(1.) IT has been submitted that during the pendency of the Appeal Appellant No. 1 died and, therefore, his Appeal has become infructuous.

(2.) THE Appellants have been convicted under Section 325/34 IPC and sentenced to RI for two years whereas the Appellant Nos. 1 and 3 had further been convicted under Section 323 IPC and sentenced to RI for one year and the Appellant No. 2 has been convicted under Section 323/34 IPC and sentenced to RI for one year by the Additional Court No. -II, Patna in S.Tr. No. 903 of 1992/237 of 2001 by judgment and order dated 19.01.2002.

(3.) THE defence of the Appellants was of complete denial and that the genesis of occurrence was not entirely true.