PARMESHWAR MURMU Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard, learned Senior Counsel Mr. B. M. Tripathi assisted by Mr. P.A.S. Pati for the appellant nos. 1 to 9 and learned Senior Counsel Mr. P.P.N.Roy assisted by Mr. Ashutosh Mishra for the appellant no. 10 and learned counsel for the State, Mr. Sanjay Kumar Srivastava, Additional Public Prosecutor.

(2.) The instant criminal appeal has been preferred against the judgment of conviction dated 26.03.2010 and order of sentence dated 30.03.2010 passed by Additional District and Sessions Judge, Ghatshila in Sessions Trial No. 318 of 1991, whereby altogether 11 accused persons have been held guilty and convicted for the offence committed and punishable under Sections 364/302/201 & 120(B) of the Indian Penal Code and awarded rigorous imprisonment for life for each of the offence committed and punishable under Sections 364/302/120B I.P.C and rigorous imprisonment for 3 years for the offence committed and punishable under Section 201 I.P.C. All the sentences are directed to run concurrently.

(3.) During pendency of appeal, one of the convicts, Rameshwar Murmu has died and his criminal appeal has been abated vide order dated 18th July, 2011 passed in I.A. No. 301 of 2011 and as such 10 accused/convicts are remained as appellants in the present criminal appeal.