RAM DHYAN YADAV Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned counsel for the appellants and learned A.P.P. for the State.

(2.) Vide order dtd. 13/2/2023, on the basis of report submitted by learned District and Sessions Judge, Jehanabad, dtd. 26/11/2022, the present appeal stands abated against appellants Nos. 3 and 4 since they have already died. Hence, the present appeal survives only against appellant Nos. 1 and 2 namely Ram Dhyan Yadav and Parmanand Yadav.

(3.) The present criminal appeal has been preferred in the year 1996 i.e. 26 years ago against the judgment and order dtd. 23/5/1996 passed by learned 1st Additional District and Sessions Judge, Jehanabad in Sessions Trial No. 45 of 1994 (arising out of Karpi P.S. Case No. 8 dtd. 31/5/1980 ) whereby and whereunder the appellant Nos. 1 and 2 have been convicted under Sec. 302 of the Indian Penal Code, 1860 (hereinafter 'IPC') and sentenced to undergo rigorous imprisonment for life and further the appellant Nos. 1 and 2 have been acquitted of the charge under Sec. 131 and 132 of the Representation of Peoples Act.