JENJO BANKIRA Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) The appellant No. 1, namely, Baya Gagrai has been died during the pendency of this appeal. Therefore, his appeal stands abated vide order dtd. 21/8/2025.

(2.) The instant criminal appeal is directed against the Judgment of conviction and Order of sentence dtd. 18/1/2003 and 20/1/2003 respectively passed by learned Sessions Judge, Chaibasa in S.T. No. 372 of 1995 arising out of Chakradharpur (Toklo) P.S. Case No.86 of 1993, whereby and whereunder the present appellant along with deceased appellant have been held guilty for the offences under Sec. 302/34 of the Indian Penal Code and under Ss. 3,4 of Explosive Substance Act and sentenced to undergo R.I. for life for the offence under sec. 302/34 of IPC. The appellants have further been directed to undergo R.I. for seven years for the offence under Ss. 3 and 4 of the Explosive Substance Act read with Sec. 34 of the IPC. Both the sentences were directed to run concurrently.

(3.) We have already heard the arguments of Mrs. Amrita Sinha, learned amicus curiae for the alive appellant namely Jenjo Bankira and Mrs. Priya Shrestha, learned Spl.P.P. for the State.