WAKIL MIAN Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard Mr. Anand Kishore Chaudhary, learned counsel appearing for the appellant as well as Mr. A.M.P. Mehta, learned Additional Public Prosecutor for the State.

(2.) This appeal has been preferred by the appellant challenging the judgment of conviction and order of sentence dated 27th day of January, 2006 passed by learned Additional Sessions Judge, Bagaha, West Champaran in S. Tr. No. 117 of 2000, whereby and whereunder appellant has been convicted for the offence punishable under Sec. 364A/34 of the Indian Penal Code. He is sentenced to undergo rigorous imprisonment for ten years.

(3.) It would be proper to mention here that during trial, accused Dinesh Patel had died on 13/5/2021. In such circumstances, Cri. Appeal No. 237 of 2006, in which he was the sole appellant, stands abated under the provisions of Sec. 394 Cr.P.C.