TEJA GOPE Vs. STATE OF BIHAR

JUDGEMENT

(1.) This appeal is directed against the judgment of conviction dated 26.07.1994 and order of sentence dated 27.07.1994 passed by the 5th Additional Sessions Judge, Hazaribagh in Sessions Case No.569 of 1993 whereby the appellants have been convicted under section 302/34 I.P.C and sentenced to undergo imprisonment for life.

(2.) By an order dated 02.09.1994, appellant no.1 namely, Teja Gope and appellant no.2 namely, Binu Gope were granted bail by this Court whereas appellant no.3 namely, Lakhan Gope and appellant no.4 namely, Krishna Gope were granted bail by this Court on 12.04.1995.

(3.) During pendency of this criminal appeal, the appellant no.1 namely, Teja Gope has died. Accordingly, this criminal appeal qua appellant no.1 namely, Teja Gope stands abated.