LAWS(JHAR)-2009-12-197

DAMODAR RAJAK Vs. THE STATE OF JHARKHAND

Decided On December 10, 2009
DAMODAR RAJAK Appellant
V/S
STATE OF JHARKHAND Respondents

JUDGEMENT

(1.) Heard learned counsel for the petitioner and learned counsel appearing for the State.

(2.) It is submitted by the counsel appearing for the petitioners that appellant no. 1, Damodar Rajak has now died and as such the revision filed by Damodar Rajak has become infructuous.

(3.) This revision is directed against the judgment of conviction and sentence dated 27th March, 1990 by which judgment, learned Magistrate found the appellants guilty under Sections 147, 452, 336 and 380 of the Indian Penal Code and sentenced them to undergo R.I for six months under Section 147 I.P.C, one year under Section 452 of the I.P.C. , Six month under Section 336 of the I.P.C. and two years under Section 380 of the I.P.C.