BIKRAM MARANDIH Vs. STATE OF BIHAR

JUDGEMENT

(1.) The surviving appellant who is the original appellant no.1 in this criminal appeal has challenged the judgment of conviction dated 03.06.1993 under section 302/34 I.P.C and the order of sentence of R.I for life under Section 302/34 Indian Penal Code dated 04.06.1993 passed by the Additional Sessions Judge, Pakur (SBG), District Sahibganj in S.C. No.278 of 1983/ 41 of 1989.

(2.) During pendency of this criminal appeal the appellant no.2 has died and, accordingly, this criminal appeal qua the appellant no.2 namely, Meena @ Maina Marandih has abated.

(3.) By an order dated 15.06.1993, the appellant namely, Bikram Marandih was granted bail by this Court.