BISHWANATH PANDIT Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Since appellant No.1, Bishwanath Pandit, S/o Khulal Pandit, died during pendency of the present Criminal Appeal, as such, Criminal Appeal preferred by the appellant No.1, Bishwanath Pandit stands dismissed, as abated.

(2.) Heard, Mr. Sanjay Kumar, assisted by Mr. Rajiv Lochan, learned counsels appearing on behalf of the appellants and learned counsel for the State, Mr. Vikash Kishore, learned Additional Public Prosecutor.

(3.) The instant Criminal appeal is directed against the Judgment of conviction and order of sentence, both dtd. 20/3/2004, passed by the learned 3rd Additional Sessions Judge, Fast-Track-Court, Jamtara, in Sessions Case No.3 of 2003/ 9 of 2003, whereby all the four accused/appellants have been convicted by the learned trial court for the offence committed and punishable under Ss. 307/34 and 341/34 of the Indian Penal Code and has been awarded rigorous imprisonment for seven years with a fine of Rs.2,000.00 each and in case of default in payment of fine, to undergo further simple imprisonment for three months each for the offence committed and punishable under Sec. 307/34 of the Indian Penal Code, but no separate sentence has been awarded for the offence committed and punishable under Sec. 341 I.P.C.