BIHARI ORAON Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard Mrs. Vani Kumari, learned counsel appearing for the appellants and Mr. Pankaj Kumar, learned P.P.

(2.) So far as the appellant no.2 is concerned, an affidavit has been filed by the State from which it appears that appellant no.2 has died in the year 2010 itself and therefore this appeal has abated so far as the appellant no.2 is concerned.

(3.) This Appeal is directed against the judgment and order of conviction and sentence dtd. 2/9/1995 passed by Shri Shyam Kumar Mishra, Learned Additional Judicial Commissioner, Lohardaga in Sessions Trial No.71 of 1990 / 6 of 1990 whereby and whereunder the appellant has been convicted for the offence punishable under Ss. 302/34 of the I.P.C. and has been sentenced to undergo rigorous imprisonment for life.