HEM NARAYAN MANDAL Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) The instant appeal was preferred by seven appellants out of them, original appellants, Sitaram Mandal, Gopi Mandal, Harihar Mandal and Jethu Mandal had died during pendency of this appeal and their appeal has been abated vide order dtd. 24/4/2025.

(2.) This appeal is preferred for setting aside the judgment of conviction and sentence of the appellants dtd. 21/1/2003 passed by learned 3rd Additional District & Sessions Judge, Dumka in Session Case Nos.346 of 1984/373 of 2002, whereby and whereunder the appellants have been held guilty for the offences under Ss. 302/149 of Indian Penal Code and sentenced to undergo R.I. of life and the appellants have further been held guilty for the offences under Ss. 147 and 323 of Indian Penal Code and sentenced to undergo R.I. of 6 months. All the sentences were directed to run concurrently.

(3.) We have already heard the arguments of Mr. Jitendra Tripathi, learned counsel for the appellants and Mr. Pankaj Kumar Mishra, learned A.P.P. for the State.