SATISH ROY Vs. STATE OF BIHAR

JUDGEMENT

(1.) This criminal appeal has been preferred against the judgment of conviction and sentence order dated 20.8.1993 passed by the Addl. Sessions Judge I, Barh in Sessions trial no. 442/1989 arising out of Barh P.S. case no. 395/1988 by which and whereunder he convicted appellant no.2, Rabindra Roy under sections 302, 323 of the Indian Penal Code and accordingly, sentenced him to undergo rigorous imprisonment for life for the offence punishable under section 302 of the Indian Penal Code and also undergo rigorous imprisonment for one year for the offence Patna High Court CR. APP (DB) No.420 of 1993 dt.02-01-2018 2 punishable under section 323 of the Indian Penal Code. Both sentences were ordered to run concurrently. Apart from this, learned court below by the impugned judgment of conviction and sentence order convicted appellant no.1, Satish Roy for the offences punishable under sections 323 and 379 of the Indian Penal Code and accordingly, sentenced him to undergo RI for two years for the offence punishable under section 379 IPC and also undergo rigorous imprisonment for one year for the offence punishable under section 323 of the Indian Penal Code.

(2.) It is pertinent to note here that during the pendency of this appeal, appellant no.1 died and this appeal in respect of appellant no.1 stands abated.

(3.) Heard learned counsel for parties only in respect of conviction and sentence order of appellant no.2, Rabindra Roy.