SANATAN BHAGAT Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Since appellant No.2, Shambhu Bhagat, S/o Late Surendra Bhagat, died during pendency of the present Criminal Appeal, as such, Criminal Appeal preferred by the appellant No.2, Shambhu Bhagat stands dismissed, as abated.

(2.) Heard, Mr. Raja Ravi Shekhar Singh, learned counsel appearing on behalf of the appellant 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, dated 06.02.2004, and order of sentence dated 07.02.2004, passed by the learned Sessions Judge, Seraikella- Kharsawan, in Sessions Trial No.91 of 1996, whereby both the accused persons have been held guilty for the offence committed and punishable under Section 307 I.P.C. and have been sentenced to undergo rigorous imprisonment for seven years.