RAJESH LOHAR Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard learned counsel the appellant and learned A.P.P. representing the State.

(2.) Learned counsel for the appellant at the outset has submitted that co-convict Bablu Lohar, who had preferred Cr. Appeal (SJ) No. 1213 of 2005 has died during pendency of the criminal appeal and his case has been disposed of as abated vide order dtd. 22/6/2022 passed in Cr. Appeal (SJ) No. 1213 of 2005.

(3.) The present appeal has been preferred against the judgment of conviction and order of sentence dtd. 18/8/2005 passed in Sessions Trial No. 54 of 2004 arising out Adityapur (R.I.T) P.S. Case No. 03 of 2004 corresponding to G.R. Case No. 8 of 2004 by the learned Sessions Judge, Seraikella-Kharsawan, whereby the appellant along with co-convict namely Bablu Lohar have been convicted for the offence under Sec. 307 of the IPC and they have been sentenced to undergo R.I. for 7 years along with a fine of Rs.1000.00 each and in default thereof, they have been further directed to undergo S.I. for 3 months.