JOHN KACHHAP Vs. STATE OF BIHAR (JHARKHAND)

JUDGEMENT

(1.) Heard Mr. Soumitra Baroi, learned counsel appearing for the appellant and Mrs. Lily Sahay, learned A.P.P

(2.) During pendency of this appeal, the appellant no. 2 had died and therefore this appeal stood abated as against the appellant no. 2.

(3.) This appeal is directed against the judgment and order of conviction and sentence dtd. 11/5/1999 passed by Sri Rakesh Ranjan Verma, learned 5th Additional Judicial Commissioner, Ranchi in Sessions Trial No. 53 of 1989, whereby and whereunder the appellants have been convicted for the offence punishable under Sec. 302/34 I.P.C. and have been sentenced to undergo rigorous imprisonment for life.