SUMESHEWAR SAHU Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard Mr. Sameer Saurabh, learned counsel for the appellants and Mr. Saket Kumar, learned A.P.P. for the State.

(2.) It is here to be mentioned at the very outset that during pendency of this criminal appeal, appellant no. 2 namely, Dhanraj Sahu has died and vide order dtd. 17/11/2025, the appeal on behalf of appellant no. 2 Dhanraj Sahu was abated. Now, the appeal is being heard only on behalf of alive appellants namely, appellant no. 1 Sumeshwar Sahu and appellant no. 3 Rajendra Sahu (who is now re-numbered as appellant no. 2).

(3.) The instant criminal appeal has been preferred by the appellants against judgment of conviction and sentence dtd. 5/2/2003 passed by learned Additional Sessions Judge, Fast Track Court No. 1, Chatra in S.T. No. 49 of 1987 (arising out of Simaria P.S. Case No. 24 of 1986), whereby and whereunder, the appellants have been convicted for the offence under Ss. 302, 201 and 498A of the I.P.C. and sentenced to undergo imprisonment for life for the offence under Sec. 302 of the I.P.C. They have been further sentenced to undergo R.I. for 3 years for the offence under Sec. 201 of the I.P.C. and R.I. for 3 years for the offence under Sec. 498A of the I.P.C. All the sentences are directed to run concurrently.