JANKI MAHTO Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard the parties.

(2.) This criminal appeal is directed against the judgment of conviction and the order of sentence dated 31.07.2003,passed by the learned Additional District & Sessions Judge, Vth,Bokaro in S.T. No.107/95, whereby and whereunder, all the appellants have been convicted for the offence under sections 324 and 341 of the Indian Penal Code and sentenced to undergo rigorous imprisonment for two years under section 324 of the Indian Penal Code and further sentenced to undergo rigorous imprisonment for one month under section 341 of the Indian Penal Code. Both the sentences were ordered to run concurrently and period already undergone were ordered to be set off.

(3.) Letter no. 01/ 18 dated 22-09-2018 has been received from I/C Additional Session Judge-V, Bokaro and it has been informed that appellant no. 2 Chintu Ram Mahto has died on 18-01-2017. Hence, appeal of appellant no. 2 Chintu Ram Mahto stands abated.