RAFFIQUL ISLAM Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard Mr. Navin Kumar, learned counsel for the appellant as well as Mrs. Priya Shrestha, learned Spl.P.P. for the State.

(2.) The instant appeal is directed against the judgment of conviction dtd. 31/10/2002 and order of sentence dtd. 1/11/2002 passed by learned Additional District and Sessions Judge, Fast Track, Sahibganj in Sessions Case No. 293 of 1993, whereby and whereunder, this appellant along with two other appellants, whose appeal is abated, have been held guilty and convicted for the offence under Sec. 304B read with Sec. 34 of the I.P.C. and sentenced to undergo R.I. for life.

(3.) The original appellant no. 1 namely, Younus Ali @ Gudha Ali, son of Rahman Sk. and appellant no. 2 namely, Sona Bibi, wife of Younus Ali @ Gudha Ali have died during pendency of this appeal and their appeal has been abated vide order dtd. 19/12/2024.