PARAM RATAN JHA Vs. STATE OF BIHAR

JUDGEMENT

(1.) The appellants have challenged the judgment of conviction under section 302/34, IPC and the order of sentence, both dated 13.05.1993 passed in Sessions Case No. 41 of 1985 by the 3rd Additional Sessions Judge, Dumka (S.P).

(2.) The accused namely, Paramdhan Jha who has preferred Criminal Appeal (DB) No. 285 of 1993 passed away during pendency of the criminal appeal and, accordingly, the appeal filed by him has abated.

(3.) In Sessions Case No. 41 of 1985, four accused persons were convicted under section 302/34, IPC and the appellant No. 1 namely, Param Ratan Jha was convicted under section 323, IPC also. For the offence punishable under section 302/34, IPC, all the appellants have been sentenced to undergo R.I. for life and the appellant namely, Param Ratan Jha has been sentenced to undergo R.I for two months for the offence punishable under section 323, IPC.