AWDHESH MAHTO Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard Mr. P. S. Dayal learned counsel for the appellants and Mrs. Vandana Bharti, learned A.P.P.

(2.) This appeal is directed against the judgment and order of conviction and sentence dtd. 20/9/1996 (sentence passed on 25/9/1996) passed by Sri Ram Nath Ram Mahto, learned 1st Additional Sessions Judge, Dhanbad in S.T. No. 205 of 1983 whereby and where under the appellants have been convicted for the offences under Ss. 302/149 and 307/149 I.P.C and have been sentenced to rigorous imprisonment for life. The appellant no. 2 has additionally been convicted under Sec. 148 I.P.C and has been sentenced to rigorous imprisonment for 2 years, while the appellant nos. 1, 3 and 4 have been further convicted under Sec. 147 I.P.C and have been sentenced to imprisonment for 1 year. All the sentences were directed to run concurrently.

(3.) During the pendency of this appeal, the appellant nos. 1 and 3 had died and therefore this appeal stood abated against the appellant no.1 (Jagdish Mahto) and appellant no. 3 (Sardhu Mahto) vide order dtd. 1/7/2024.