INDRADEO RAI Vs. STATE OF BIHAR

JUDGEMENT

(1.) In the present appeal, Interlocutory Application has been filed bearing I.A. No. 2022/2018 stating that appellant no. 1 Indradeo Rai died on 01.01.2018. Death certificate of Indradeo Rai is annexed as Annexure-1 to the I.A. Petition.

(2.) Therefore, name of appellant no. 1 Indradeo Rai is expunged from memo of appeal and the judgment of conviction and sentence became non est against appellant no. 1.

(3.) Heard the learned counsel for Appellant nos. 2 and 3 as well as the State.