VIDHYADHAR PATER Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Five persons were put on trial on the charge framed under section 302/34 I.P.C for causing murder of Kamla Kant Manjhi, the brother of the informant.

(2.) In Sessions Trial No.105 of 1992/ T.R.No.300 of 1993, the learned Sessions Judge has convicted the appellants under section 302/34 I.P.C and sentenced them to undergo R.I. for life for the said offence.

(3.) An affidavit dated 18.07.2019 has been filed. It is stated that appellant no.2, namely, Sishupal Patar has passed away. No application for substitution has been filed by the legal heirs/successors of the appellant no.2.