BALESHWAR BHUIYAN Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) The above named appeal was preferred by the appellants Fekuwa Bhuiyan, Chander Bhuiyan and Baleshwar Bhuiyan out of them Fekuwa Bhuiyan and Chander Bhuiyan have been died during the pendency of this appeal, therefore, appeal on their behalf has been abated vide order dtd. 30/11/2023.

(3.) In the instant appeal, the appellant has challenged his conviction and sentence for the offence under Sec. 302 r.w. Sec. 149 of the Indian Penal Code and was directed to undergo rigorous imprisonment for life vide judgment dtd. 15/12/1998/19/12/1998 passed by the Additional Sessions Judge-I, Chatra in Sessions Trial Case No.478 of 1996.