LAL MOHAN NAG Vs. STATE OF BIHAR

JUDGEMENT

(1.) The instant appeal is directed against the judgment of conviction and order of sentence, both dated 11.01.1993, passed by the 2nd Additional Sessions Judge at Jamshedpur in Sessions Trial No.72 of 1992 whereby the learned trial court has convicted the appellant no.1 -Gopal Nag under Section 302 of the Indian Penal Code and the appellant no.2 - Lal Mohan Nag under Section 302/34 of the Indian Penal Code and sentenced them to undergo R.I for life.

(2.) By an order dated 17.02.1993 the appellant no.2 was granted bail, whereas appellant no.1 was granted bail vide order dated 21.09.1994 by this Court.

(3.) During pendency of this appeal, appellant no.1 has passed away and vide order dated 12th March, 2019 appeal against the appellant no.1 has abated.