BANNU NAGESIA Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) This appeal is directed against the judgment of conviction dtd. 27/11/2002 and order of sentence dtd. 28/11/2002 passed by learned Additional Sessions Judge Fast Track-II, Gumla in Session Trial No.270 of 1993, whereby and whereunder the appellants have been held guilty for the offences under Sec. 302 r/w Sec. 34 of Indian Penal Code and sentenced to undergo R.I. of life.

(2.) The instant appeal was originally preferred by eight appellants out of them, appellant No.3, Chhedna Oraon and appellant No.6, Aghnu Oraon died during pendency of this appeal and their appeal has been abated vide order dtd. 21/3/2025.

(3.) We have heard the argument of Mr. Harendra Kumar Mahato, learned counsel appearing for the surviving appellants and Mr. Pankaj Kumar, learned P.P. appearing for the State. FACTUAL MATRIX