BHIKU MIAN Vs. STATE OF BIHAR (NOW JHARKHAND)

JUDGEMENT

(1.) Both these appeals arise out of the same case and as such, they are heard together and being disposed of by this common Judgment.

(2.) Two of the appellants In Cr. Appeal No.228 of 1992, viz., Bhutka Mian and Abdul Sattar have died and by order dated 3.01.2017, the said appeal abated with respect to these appellants. Accordingly, the Cr. Appeal No.228 of 1992 now survives only with respect to two surviving appellants, namely Nawshad Mian and Siddque Ansari.

(3.) Heard learned senior counsel for the appellants and learned counsel for the State in both these appeals.