GIRIS MANJHI Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard Mr. Shubham Sinha, learned Amicus Curiae for the appellants and Mrs. Vandana Bharti, learned A.P.P. for the State.

(2.) It is here to be mentioned at the very outset that during pendency of this criminal appeal, appellant no. 1 namely, Munshi Manjhi has died and vide order dtd. 22/4/2025, the appeal on behalf of appellant no. 1 Munshi Manjhi was abated. Now, the appeal is being heard only on behalf of alive appellants namely, appellant no. 2 Giris Manjhi (who is now re- numbered as appellant no. 1) and appellant no. 3 Wakil Manjhi (who is now re-numbered as appellant no. 2).

(3.) The instant criminal appeal has been preferred by the appellants against judgment of conviction and sentence dtd. 23/11/2002 passed by learned Additional District & Sessions Judge, 1st, Fast Track Court, Giridih in S.T. No. 193 of 1992 / T.R. No. 32 of 2002, whereby and whereunder, the appellant no. 1 has been convicted for the offence under Sec. 147 of the I.P.C. and the appellant nos. 2 and 3 have been convicted for the offence under Sec. 148 of the I.P.C. and all the appellants have been further convicted under Sec. 302 read with Sec. 149 and 307 of the I.P.C. and have been sentenced to undergo R.I. for life for the offence under Sec. 302 / 149 of the I.P.C. They have been further sentenced to undergo R.I. for 7 years for the offence under Sec. 307 / 149 of the I.P.C. Appellant no. 1 has further been sentenced to undergo R.I. for 6 months for the offence under Sec. 147 of the I.P.C. and appellant nos. 2 and 3 have been further sentenced to undergo R.I. for one year for the offence under Sec. 148 of the I.P.C. All the sentences were directed to run concurrently.