STATE OF BIHAR Vs. SUKHDEO SAH AND ORS

JUDGEMENT

(1.) Heard learned Additional Public Prosecutor Sri Dilip Kumar Sinha for the appellant as well as learned counsel Sri Arvind Kumar Tiwary appearing for the respondents.

(2.) Originally, the present appeal was filed against 45 respondents, who were accused in Sessions Case No. 161 of 1983 but during pendency of this appeal, the respondent nos. 1, 3, 6, 8, 13, 14, 17, 19, 20, 25, 26, 27, 28, 29, 32, 38, 41, 42, 43, 21, 22 were died and accordingly, this appeal abetted against those deceased respondents.

(3.) This appeal has been preferred against the judgment of acquittal dated 23.01.1993 passed by 7th Additional Session Judge, Munger in Session Case No. 161 of 1983 by which and whereunder he acquitted all the original respondents of this appeal of the charges framed against them.