THURKA ORAON Vs. STATE OF BIHAR

JUDGEMENT

(1.) Two convicts namely, Thurka Oraon and Bhainsa Oraon alias Bhaisa Oraon have challenged the judgment of their convection dated 25.04.1995 under section 302/34 I.P.C and the order of sentence of R.I for life dated 26.04.1995 passed by the learned 1st Additional Sessions Judge, Gumla in S.T No.135 of 1992.

(2.) By an order dated 08.08.1995, both the appellants were granted bail by this Court.

(3.) During pendency of this criminal appeal, the appellant no.2 namely, Bhainsa Oraon alias Bhaisa Oraon has died and, accordingly, this criminal appeal qua the appellant no.2 has abated.