- (1.) This is an appeal by one Piarey Who was convicted under Section 307/ 34, IPC and was sentenced to three year's rigorous imprisonment and a fine of Rs. 100, in default six months' rigorous imprisonment.
(2.) Upon the opening of the appeal Mr. Gopal Behari informed me that Piarey Appellant was dead.
(3.) The question which arises, is whether the appeals abated wholly or to what extent.;