MANGRA MUNDA Vs. STATE OF BIHAR (NOW JHARKHAND)

JUDGEMENT

(1.) Heard Mr. Arpan Mishra, learned amicus curiae for the appellant and Mr. Vishwanath Roy, learned Special P.P.

(2.) This appeal is directed against the judgment and order of conviction and sentence dtd. 7/4/1995 (sentence passed on 10/4/1995) passed by Shri Balgovind Prasad, learned Additional Judicial Commissioner-III in S.T. No. 346 of 1991, whereby and whereunder, the appellants have been convicted for the offence punishable u/s 302/149 of the Indian Penal Code and have been sentenced to undergo imprisonment for life.

(3.) During the pendency of this appeal, appellant no. 3 Budhua Munda, appellant no. 5 Lotha Munda, appellant no. 6 Loknath Lohar, appellant no. 7 Sukhu Munda, appellant no. 8 Hauwa Munda and appellant no. 11 Binod Barla have died and accordingly this appeal has abated so far as those appellants are concerned. This appeal is therefore restricted to appellant no. 1 Mangra Munda, appellant No. 2 Tukkuna Munda, appellant no. 4 Jago Munda, appellant no. 9 Charkha Munda, appellant no. 10 Jogi Munda, appellant no. 12 Sainika Munda and appellant no. 13 Johan Munda and their names accordingly find place in the cause title of this judgment.