TRILOKI MAHTO Vs. MOST. DEWKI

JUDGEMENT

(1.) Heard Mr. B. K. Dubey, learned counsel for the appellant and Mr. Vineet Kumar Vashishtha, learned Spl. P.P.

(2.) This appeal is directed against the judgment and order of conviction and sentence dtd. 29/11/1999 (sentence passed on 30. 11.1999) passed by Smt. Vidyut Prabha Singh, learned 2nd Additional Sessions Judge, Hazaribag in connection with S.T. No. 131/91, whereby and whereunder the appellants have been convicted for the offence punishable under Sec. 302/149 IPC and have been sentenced to imprisonment for life.

(3.) During the pendency of this appeal, appellant no. 5 Barho Mahto, appellant no. 6 Indranath Mahto and appellant no. 7 Kishun Mahto have died and, accordingly, this appeal has abated so far as these appellants are concerned. This appeal is, therefore, restricted to appellant no. 1 Triloki Mahto, appellant No. 2 Hulash Mahto, appellant no. 3 Arjun Mahto and appellant no. 4 Khudwa Mahto and their names accordingly finds place in the cause title of this judgment.