GAJO SOREN Vs. STATE OF BIHAR (NOW JHARKHAND)

JUDGEMENT

(1.) Heard, learned Amicus Curiae, Mrs. Nitu Singh appointed by the JHALSA representing the appellants and Mr. Azeemuddin learned A.P.P. representing the State.

(2.) Both the appellants, who are husband and wife have faced conviction for the charge of murder under section 302/34 of the I.P.C. and have been convicted to undergo rigorous imprisonment for life by learned Sessions Judge, Sahibganj in Session Case No.150 of 1994 vide impugned judgment and order of sentence both dated 15.03.1994.

(3.) It is being mentioned here that as per the report of Sessions Judge, Sahibganj dated 12.12.2018 bearing letter no.42/2018, both appellants are alive and have been released from Central Jail, Dumka on 15.03.2008 and 03.04.2008 respectively after completion of sentence and their conviction warrants returned to that Court. However, the appeal survives on the legality and correctness of the impugned judgment.