MAHENDRA SINGH Vs. STATE OF BIHAR

JUDGEMENT

(1.) This appeal has been filed against the judgment of acquittal dtd. 12/2/2024 passed by learned Additional District & Sessions Judge-V, Barh, District-Patna (hereinafter referred to as the 'learned trial court') in Sessions Trial No. 297 of 2009, arising out of Bakhtiyarpur P.S. Case No. 147 of 2005 by which the learned trial court has acquitted respondent nos. 2 to 7 of the charges under Ss. 307 /149, 147, 148, 324/149 of the Indian Penal Code (in short 'IPC') and Sec. 27 of the Arms Act and convicted them for the offences punishable under Ss. 148 and 323/149 IPC.

(2.) Earlier vide order dtd. 8/5/2024, this Court called for the trial court records which have been received and are available on the record.

(3.) From the report as contained in Memo No. 38 dtd. 6/1/2025 of the Superintendent of Police (Rural), Patna it appears that respondent no.7 namely Sone Lal Singh died during pendency of the appeal. Thus, this appeal against respondent no.7 stands abated. Prosecution case