JAYDEV BHOI Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) Heard.

(2.) The appellants have been convicted under Sections 302/34 and Section 307/34 of IPC and sentenced to undergo imprisonment for life and to pay fine of Rs.2000/-, in default of payment of fine to undergo additional RI for 3 months, and RI for 7 years and to pay fine of Rs.2000/-, in default of payment of fine to CRA No. 629 of 2016 undergo additional RI for 3 months by the Additional Sessions Judge, FTC, Mahasamund (CG) vide judgment dated 20.4.2016 passed in Sessions Case No.60/2014.

(3.) A report has been received from the Central Jail, Raipur informing that appellant No.1 Jaydev Bhoi S/o Nandu Sawra has died on 29.8.2018.