LEDO YADAV Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) We have already heard Mr. Binod Kumar Dubey, learned counsel for the appellant and Mr. Bhola Nath Ojha, learned Spl. P.P. appearing for the State.

(2.) It is to be mentioned at the very outset that appellant No.2 Mutari Devi Wife of Ledo Yadav died during the pendency of this appeal, hence, her appeal has been abated vide order dtd. 11/8/2025. This appeal is heard on behalf of the aforesaid sole alive appellant.

(3.) Instant criminal appeal is directed against the judgment of conviction and sentence dtd. 20/3/2004 passed by learned Additional Sessions Judge, Fast Track Court-II, Chatra in S.T. No.199 of 2001, whereby and whereunder the appellant has been held guilty for the offences under Ss. 302 and 328 of the Indian Penal Code and sentenced to undergo imprisonment for life and R.I. for seven years respectively for the aforesaid offences. Both sentences are directed to run concurrently.