SHYAM SUNDER MAHTO Vs. STATE OF BIHAR

JUDGEMENT

(1.) At an earliest, Sarju @ Sarjug Prasad Mahton, Shiv Shankar Mahton and Shyam Sunder Mahto figured as appellants, out of whom, Sarju @ Sarjug Prasad Mahton and Shiv Shankar Mahton died as a result of which this appeal found abated against them vide order dated 20.08.2014.

(2.) As such, the appeal survives only against appellant Shyam Sunder Mahto.

(3.) Appellant Shyam Sundar Mahto has been found guilty for an offence punishable under Sec. 324 of the I.P.C. and has been sentenced to undergo rigorous imprisonment for two years vide judgment of conviction and sentence dated 06.08.2002 passed by the 3rd Additional Sessions Judge, Jamui in Sessions Trial No.748 of 1999.