MADHO MAHTO Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard Mr. Ravi Prakash, learned amicus curiae for the appellants and Mr. Satish Prasad, learned A.P.P.

(2.) This appeal is directed against the judgment and order of conviction and sentence dtd. 25/9/1997 (sentence passed on 26/9/1997) passed by Sri Ghanshyam Prasad, learned Sessions Judge, Deoghar in Sessions Case No. 233/1995, whereby and whereunder, the appellants Madho Mahto, Ramdeo Mahto and Bhairo Mahto have been convicted for the offence punishable under Sec. 302 IPC, while the appellants Kamdeo Mahto, Nirmal Mahto and Parsuram Mahto have been convicted for the offence under Sec. 302/149 IPC and the appellant Nirmal Mahto has further been convicted under Sec. 323 IPC. The appellants Madho Mahto, Ramdeo Mahto and Bhairo Mahto have been sentenced to undergo imprisonment for life under Sec. 302 IPC and the appellants Kamdeo Mahto, Nirmal Mahto and Parsuram Mahto have also been sentenced to rigorous imprisonment for life under Sec. 302/149 IPC. No separate sentence has been passed for the conviction under Sec. 323 IPC. They have also been directed to pay a fine of Rs.2,000.00 each.

(3.) The appellants Ramdeo Mahto and Kamdeo Mahto have died during the pendency of this appeal and, therefore, this appeal stood abated against them vide order dtd. 9/1/2025.