HARICHARAN BOIPOI Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard Mr. Saurabh Shekhar, learned Amicus curiae appearing on behalf of the appellants and Mr. Saket Kumar, learned A.P.P. for the State.

(2.) The appeal was initially filed by nine appellants out of which appellant nos. 1, 4, 5, 7 and 9 have died and, therefore, the appeal has abated so far as these appellants are concerned which would appear from the order dtd. 9/4/2019. This appeal is, therefore, restricted to the appellant nos. 2, 3, 6 and 8.

(3.) This appeal is directed against the judgement and order of conviction and sentence dtd. 22/12/1992 passed by Shri S. M. M. Alam, learned 1st Additional Sessions Judge, Chaibasa in Sessions Trial No. 383 of 1989 whereby and whereunder, the appellants have been convicted for the offences punishable under Sec. 148 of the Indian Penal Code and Ss. 302/149 of the Indian Penal Code and they have been sentenced to undergo rigorous imprisonment for life under Ss. 302/149 of the Indian Penal Code and no separate sentence was passed under Sec. 148 of the Indian Penal Code.