SUKUL ORAON Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) This appeal is directed against the judgment of conviction and order of sentence dtd. 22/6/2004/23/6/2004, respectively passed by the learned Additional District and Sessions Judge, Fast Track Court No.1, Gumla, in Sessions Trial No. 214 of 1998; whereby the appellant has been convicted and sentenced to undergo R.I. for 7 years for offence under sec. 304 Part II/34 IPC, R.I. 5 years for offence under sec. 307/34 IPC and 2 years R.I. for offence under sec. 324/34 IPC with a fine of Rs.5000.00 each, in default of which to undergo R.I. for 6 months. Further all the sentences were directed to run concurrently.

(3.) At the outset, it is stated that original appellant no.2, namely, Budhdeo Oraon had died and the instant appeal was dismissed as abated vide order of this court dtd. 9/2/2022.