CHANDRAMANI SINGH Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard Mr. Jitendra Tripathi, learned counsel for the appellants and Ms. Nehala Sharmin, learned Spl.P.P. for the State.

(2.) The instant criminal appeal is directed against the judgment of conviction dtd. 1/11/2002 and order of sentence dtd. 8/11/2002 passed by learned Additional Sessions Judge (Fast Track Court No. IV), Garhwa in Sessions Trial No. 503 of 1988, whereby and whereunder, the appellants have been held guilty for the offence under Ss. 302 / 34 of the I.P.C. and sentenced to undergo rigorous imprisonment for life along with fine of Rs.2500.00 each.

(3.) It is to be mentioned at the very outset that altogether six accused persons were put under trial and held guilty. The present appeal was also filed by all the six convicts, out of them, appellant no. 1 namely, Lal Mohan Singh, Son of Charitar Singh, appellant no. 4 namely, Charitar Singh, Son of Late Dukhi Singh and appellant no. 6 namely, Kreshan Singh, Son of Late Dukhi Singh have died and their appeal have been abated vide order dtd. 24/4/2025. This appeal is now heard on behalf of appellants namely, Chandramani Singh, Son of Late Charitar Singh, Chhotan Singh, Son of Late Dukhi Singh and Mukhlal Singh, Son of Krishan Singh.