BIRSOO ORAON Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard Mr. A.K. Kashyap, learned senior counsel for the appellants and learned A.P.P. for the State.

(2.) Originally this appeal was preferred by 7 appellants, out of them, appellant No.1, Birsoo Oraon, son of Buda Oraon, appellant No.3, Somra Oraon, son of late Konda Oraon and Bandhan Oraon, son of late Konda Oraon have died and their appeal have been abated vide order dtd. 16/7/2025. The names of surviving appellants, namely, Birsoo Oraon, son of Bandhan Oraon, Aghnoo Oraon, son of late Konda Oraon, Mukund Oraon, son of Gigo Oraon and Lila Oraon, son of Gigo Oraon have been renumbered and the appeal is heard on behalf of the aforesaid alive appellants.

(3.) The present appeal is directed against the judgment and order of conviction and sentence dtd. 4/2/2003 and 5/2/2003 respectively passed by learned Additional District & Sessions Judge, FTC-II, Civil Court, Gumla in S.T. No.357 of 1993 whereby and whereunder, the appellants have been held guilty for the offences under Ss. 302/34 and 323/34 of Indian Penal Code and sentenced to undergo R.I. of life for the offence under Sec. 302/34 of IPC and further sentenced to undergo R.I. for a period of 4 months for the offence under Sec. 323/34 of IPC. Both the sentences were ordered to run concurrently.