MIRDULKANTI HALDAR Vs. STATE OF ODISHA

JUDGEMENT

(1.) The Appellants have called in question the judgment of conviction and order of sentence dtd. 4/9/1999 passed by the learned Addl. Sessions Judge, Malkangiri in Sessions Case No.107/217 of 1999/1998 arising out of G.R. Case No.62 of 1998 on the file of learned S.D.J.M., Malkangiri.

(2.) It is worthwhile to note here that during pendency of this appeal, a memo was filed that Appellant No.1 passed away on 17/18/2010 and accordingly the appeal abates against the said Appellant No.1. The appeal is thus confined to Appellant No.2- Parashar Haldar (husband), Appellant.3-Arpana Haldar (mother-in-law) and Appellant No.4-Krishna Talukdar (sister in law) of the deceased.

(3.) The Appellants have been convicted for committing the offence under Sec. 302/34 of the Indian Penal Code (for short, "the IPC"). Accordingly, they have been sentenced to undergo imprisonment for life.