SARJUG RAI AND ORS. Vs. STATE OF BIHAR

JUDGEMENT

(1.) Hearth the parties.

(2.) Appellant no.1 Sarjug Rai, appellant no.3 Rajendra Rai and appellant no.4 Surendra Rai stand convicted under Sections 323/34 of the Indian Penal Code and appellant no.2 Lakhn Rai stands convicted under Section 323 of the Indian Penal Code and sentenced to undergo R.I. for nine months, vide judgment dated 24.2003 passed in Sessions Trial No.Case No.108 of 1995/518 of 2001 by Sri Nirmalesh Chandra Lala, Adhoc Sessions Judge, Presiding Officer, Additional Court-II, Patna.

(3.) During the pendency of the Appeal, it has been reported that some of the accused persons have died, as such a report was called for from the Sr. S.P., Patna and the report has been received, from which it appears that appellant no.2 Lakhan Rai and appellant no.3 Rajendra Rai died, hence, the appeal against them stands abated.