- (1.) By Court: This appeal arises out of the judgment of conviction dated 30.07.2001 and order of sentence dated 31.07.2001 passed by the learned 2 nd Additional Sessions Judge, Giridih in Sessions Trial No. 125 of 1994 / 37 of 2001, convicting the appellants for the offences under sections 302/34 IPC and sentencing them to undergo life imprisonment and also to pay a fine of Rs. 5,000/- each which has to be paid as compensation to the son of the deceased, failing which the appellants had to undergo R.I. for two years.
(2.) It is submitted by Mr. Mahesh Kumar Sinha, learned counsel appearing for the appellants, that during the pendency of this appeal, the appellant no. 1-Mahabir Mandal died on 16.07.2006 and the same has been confirmed from the report sent by the officer-incharge, Saria Police Station, Giridih and he is not pressing this appeal on his behalf.
(3.) Accordingly, this appeal on behalf of the appellant no. 1- Mahabir Mandal is dismissed as not pressed.;