STATE OF JHARKHAND Vs. BAIJ NATH PANDEY

JUDGEMENT

(1.) In ST No. 82 of 2000, Baij Nath Pandey, Ganesh Pandey, Murari Pandey, Bhola Pandey and Surendra Prasad were acquitted of the charge under Sec. 302/34 and 120-B of the Indian Penal Code for committing murder of Umeshwar Prasad Singh with firearm, for which a separate charge under Sec. 27 of the Arms Act was framed against Ganesh Pandey and Murari Pandey.

(2.) Mr. Bishwambhar Shastri, the learned APP states that during pendency of the present acquittal appeal Baij Nath Pandey, Bhola Pandey and Surendra Prasad have passed away.

(3.) The learned APP refers to the order dated 7 th September 2016 by which Acquittal Appeal No. 10 of 2022 was abated qua respondent No.4.