SHAMBHU MAHALI Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Sixteen persons were put on trial in Sessions Trial No.117 of 1996/112 of 1997 on the charge under section 302/149 of the Indian Penal Code for causing murder of Lal Mohan Mahali, under section 307/149 of the Indian Penal Code for attempting murder of Konda Mahali, Sona Mahali and Bhodesh Mahali and under section 379/149 of the Indian Penal Code for theft of the paddy crops.

(2.) During the trial, the accused, namely, Manu Dhibar has died and therefore trial in his respect has abated.

(3.) During pendency of this criminal appeal, the appellants, namely, Mukund Mahali, Saheb Dhibar, Andu Dhibar and Dhonda alias Bhonda Dhibar have passed away and, accordingly, this appeal qua the appellants, namely, Mukund Mahali, Saheb Dhibar, Andu Dhibar and Dhonda alias Bhonda Dhibar has abated. It has also been brought on record that in the mean-time, the appellants, namely, Mangla Mahali and Rabi Mahali after serving a part of the sentences inflicted upon them have been released, on remission.