BHIM SINGH Vs. STATE OF BIHAR

JUDGEMENT

(1.) OUT of the two appellants, appellant No. 2 Ram Bilas Singh died on 24 -10 -1987. Death Certificate given by the Registrar, Birth and Death, has been filed as Annexure -1. This appeal, so far as this appellant is concerned, has abated.

(2.) THE appellants were convicted under Sections 302/34 of the Indian Penal Code and sentenced to life imprisonment. Appellant No. 1 Bhim Singh has been further convicted under Section 379 of the Indian Penal Code and sentenced to two years' imprisonment. Learned trial Judge acquitted two accused -persons, namely, Arjun Singh and Deep Narain Singh.

(3.) THE informant in his evidence repeated the version of the occurrence given by him in his fardbeyan. The injured on the advice of the Medical Officer of Nawhatta State Dispensary was taken to Sasaram Hospital. Nagesh Singh and Chandradeo Singh started for Sasaram Hospital with the injured. The informant left for his house to arrange money. He returned to Dehri -On -Sone where he learnt that his injured brother was taken to Dalmianagar Hospital. He went there and found his brother dead.