AMIT MUKHI Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) We have already heard the arguments of Mr. Yogesh Modi, learned counsel for the sole appellant and learned A.P.P. appearing for the State assisted by Mr. A.K. Sahani, learned counsel for the informant.

(2.) It is to be mentioned at the very outset that the present appeal was filed by three accused persons, out of them, appellant No.1, Ashok Mukhi and appellant No.3, Sumit Mukhi have died and their appeal has been abated vide order dtd. 13/8/2025. This appeal is now heard on behalf of the sole surviving appellant, namely, Amit Mukhi.

(3.) The instant criminal appeal is preferred against the order dtd. 22/3/2003 passed by learned 5th, Additional Sessions Judge, Bermo at Tenughat in S.T. Case No.89 of 2001, whereby and whereunder the present appellant has been held guilty for the offence under Sec. 302 read with sec. 34 of IPC and sentenced to undergo imprisonment for life.