PRADEEP KUAMR Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) It is to be mentioned at the very outset that out of six appellants, the appellant No.1 Rajendra Prasad @ Sao and appellant No.3 Dadan Prasad have been died during the pendency of this appeal and their appeal has been abated in vide order dtd. 13/2/2025.

(2.) A separate case was filed on behalf of appellant Rajendra Prasad (In Criminal Appeal (SJ) 252 of 2007) who has also been died and the appeal filed on behalf of him also stands abated vide order dtd. 22/11/2019.

(3.) Heard Mr. K.K. Mishra learned counsel for alive appellants as well as Mrs. Vandana Bharti learned Additional Public Prosecutor appearing for the State.