LAL BESRA Vs. STATE OF BIHAR

JUDGEMENT

(1.) Both the appellants were convicted under section 302, 376 and 201 IPC. They have challenged the judgment of their conviction and the order of sentence, both dated 30.11.1994 in Sessions Case No.706 of 1993 passed by the learned Sessions Judge, Sahibganj.

(2.) During pendency of this criminal appeal, the appellant no.1 namely, Lal Besra has died and, accordingly, this criminal appeal qua the appellant no.1 has abated.

(3.) Both the appellants were enlarged on bail vide order dated 14.01.2000.