KRIPA MAHTO Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard the parties.

(2.) This criminal appeal is directed against the Judgment of conviction and order of sentence dated 24.09.2002 passed by the learned Additional District and Sessions Judge, Fast Track Court -Vth, Giridih in Sessions Trial No. 63/91, whereby and where under, the learned court below has convicted the appellant No. 2 Tulsi Mahto and appellant No.3 Ruplal Mahto for the offence under Sections 148, 341 and 324 of IPC and sentenced them to undergo RI for one year under Section 148 of IPC, one month under Section 341 of IPC and RI for three years under Section 324 of IPC. Appellant No. 3 Ruplal Mahto was further convicted for the offence under section 325 of IPC and sentenced to undergo RI for three years. Appellant No.1 Kripa Mahto has been convicted under Section 307 and 341 of IPC and sentenced to undergo RI for three years under section 307 of IPC and Appellant No. 4 Pritam Mahto has been convicted under Sections 341 and 323 of IPC and sentenced to undergo RI for one month under Section 341 of IPC and one year under Section 323 IPC. All the sentences were directed to run concurrently.

(3.) However, as per communication received by letter No. 3586/2019 dated 23.07.2019 from Principal District and Session Judge, Giridih wherein it is stated that Appellant No.1 Kripa Mahto and Appellant No. 4 Pritam Mahto have passed away. Hence, appeal qua Appellant No.1 Kripa Mahto and Appellant No. 4 Pritam Mahto stands abated.