YADAV LOHAR Vs. STATE OF BIHAR

JUDGEMENT

(1.) - The three appellants in the present appeal were convicted by the Additional Sessions Judge, Jamshedpur for offences under Ss. 302/149, 307/149 and 147 of the Penal Code and were sentenced to undergo rigorous imprisonment for life, rigorous imprisonment for ten years and rigorous imprisonment for two years respectively. The conviction and the sentences awarded by the Sessions Judge was upheld by the High Court's order dated 6th April, 1978. The appellants challenged the correctness of the conviction by means of this appeal.

(2.) Appellant No. 2, Prem Chand Lohar, died during the pendency of the appeal in this Court. Thus the present appeal is confined to Yadav Lohar, appellant No. 1, and Khiroda Loharin, appellant No. 3.

(3.) In the circumstances, we allow the appeal set aside the conviction and sentences awarded to the appellants. The appellants are on bail, their bail bonds are discharged.