PRAFUL CHANDRA BHOGTA Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) This Criminal Appeal is preferred on behalf of the appellants being aggrieved by the judgment of conviction dtd. 26/11/2002 and order of sentence dtd. 27/11/2002 passed by learned 4th Additional Sessions Judge, Jamtara in Sessions Case Nos.5 of 2002 and 111 of 2002, whereby and wherein the appellants have been convicted for offences under Ss. 302/34 and Sec. 201/34 IPC. They were sentenced to undergo imprisonment for life with fine of Rs.1,000.00 each under Sec. 302 /34 IPC, and further to undergo rigorous imprisonment of 03 years with fine of Rs.500.00 each under Sec. 201/34 IPC. All the sentences were ordered to run concurrently.

(2.) We have heard the learned counsel representing the appellants, the amicus curiae and learned Spl. P.P. representing the State at length and have gone through the materials available on record.

(3.) At the outset, learned counsel representing the appellants apprised the Court of the fact that appellant No.1 - Praful Chandra Bhogta, has expired during pendency of this Criminal Appeal.