GOPIN MARANDI Vs. STATE OF BIHAR

JUDGEMENT

(1.) This appeal is directed against the judgment of conviction dated 26.07.1993 and order of sentence dated 31.07.1993 passed in Sessions Case No.71/1993/16/1993 by the learned 2nd Additional District and Sessions Judge, Godda, whereby the appellant along with the other accused namely, Ram Hansda (since dead) have been found guilty, convicted and sentenced for the offence under Section 302/34 IPC to undergo R.I. for life.

(2.) The appellant No.2 namely, Ram Hansda has passed away one year ago and vide order dated 18.12.2018, the appeal preferred by the appellant no.2 has abated.

(3.) The appellant no.1 namely, Gopin Marandi was granted bail by this Court on 16.07.1999, whereas the appellant No.2-Ram Hansda was granted bail vide order dated 23.02.1994.