RAM SWAROOP NAND TIWARY Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) During pendency of Cr. Appeal (DB) No.339 of 2001, the appellant, namely, Puttu Nand Tiwari @ Anil Tiwari has died and consequently, vide an order dated 21.10.2019, Cr. Appeal (DB) No.339 of 2001 has been dismissed as abated and, therefore, we are not inclined to examine merits of the prosecution's case against him.

(2.) Both the convicts, namely, Puttu Nand Tiwari and Ram Swaroop Nand Tiwary have faced the trial on the charge under section 302/34 of the Indian Penal Code and Puttu Nand Tiwari also charged under section 27 of the Arms Act.

(3.) In Sessions Trial No. 170 of 1996, the appellant has been convicted and sentenced to R.I for life under section 302/34 IPC and Puttu Nand Tiwari @ Anil Tiwari has been convicted and sentenced to R.I for life under section 302 IPC and R.I for 5 years under section 27 of the Arms Act.