TRILOKI TURI Vs. STATE OF BIHAR (NOW JHARKHAND)

JUDGEMENT

(1.) At the very outset it has been informed and also admitted by the learned A.P.P. that out of the two appellants, appellant No.1, namely, Triloki Turi has died during pendency of this appeal and there is no substitution petition to substitute him. Thus, this appeal stands abated so far appellant No.1, Triloki Turi is concerned.

(2.) This appeal is now confined only in respect to appellant No.2, namely, Mahadeo Turi.

(3.) This criminal appeal is directed against the judgment of conviction and order of sentence dated 3rd of September, 1994 passed by the learned 5th Additional Sessions Judge, Dhanbad in S.T. No. 50 of 1989, whereby the appellant has been convicted under Sec. 302/34 of the Indian Penal Code and thereafter has been sentenced to undergo imprisonment for life.