RAJDEO RAI Vs. STATE OF BIHAR

JUDGEMENT

(1.) Perused the report received from the Superintendent of Police, Gopalganj, vide Memo No. 40 dated 16th February, 2014, confirming death of appellant no. 1, namely, Rajdeo Rai. Hence, this appeal as regard to him stands abated.

(2.) Heard learned counsels appearing on behalf of the parties.

(3.) Now this appeal has been preferred only with respect to remaining four appellants, who have been convicted for the offences punishable under Sections 306 and 201 of the Indian Penal Code and, respectively, sentence to undergo rigorous imprisonment for seven and two years, as awarded by learned 2nd Additional District & Sessions Judge, Gopalganj, vide judgment of conviction and order of sentence, respectively, dated 22nd & 23rd Day of February, 2001 in Sessions Trial No. 90 of 1999 / 13 of 1999 arising out of Bishambharpur P.S. Case No. 27 of 1997, which initially instituted under Sections 306 & 201/34 of the Indian Penal Code.