SURYA BHUSHAN SINGH Vs. STATE OF BIHAR

JUDGEMENT

(1.) HEARD learned counsel for the appellants and learned Additional Public Prosecutor for the State.

(2.) IN view of the report received from Superintendent of Police, Vaishali at Hajipur, through letter no. 85. dated 8th February 2014 confirming death of appellant nos. 2. and 3 respectively on 13th September 2010 and 15th February 2012.

(3.) NOW , appellant no. 1 appears as solitary appellant convicted for the offences under Section 324/34 of the Indian Penal Code and Section 27 of the Arms Act, and sentenced to undergo respectively rigorous imprisonment for 2 & 3 years, as awarded by learned Sessions Judge, Vaishali at Hajipur, on 11th May, 2001, in Session Trial No. 228/97 arising out of Bidupur P.S. Case No. 179/94. The appellant faced trial under section 307/34, 341 of the Indian Penal Code and Section 27 of the Arms Act.