SHIVBARAN Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) Appellants have assailed the legality and validity of the impugned judgment of conviction dated 21-8-2004 passed by the 3rd Additional Sessions Judge (Fast Track Court), Surajpur, Sarguja, in ST No.14/2004 convicting them for offence under Section 302 read with Section 34 of the Indian Penal Code ('the IPC' in short) and imposing sentence to undergo Rigorous Imprisonment for Life and to pay a fine of Rs.2,000/- each, in default of payment of fine to further undergo Rigorous Imprisonment for one month.

(2.) As per the communication sent by the Additional Sessions Judge, Fast Track Court, Pratappur, on 23-9-2009, appellant No.1 - Shivbaran, S/o Ram Prasad has died on 1-8-2009 while he was still confined in Central Jail, Ambikapur.

(3.) At this juncture, learned counsel appearing for the appellants would submit that the legal heirs of the appellant No.1 have not contacted her for conducting the appeal on their behalf.