MANGAL HANSDA Vs. STATE OF BIHAR

JUDGEMENT

(1.) The instant appeal is directed against the judgment of conviction dated 20.02.1993 and order of sentence dated 22.02.1993 passed by 6th Additional Sessions Judge, Dumka (S.P.) in Sessions Case No.28 of 1989 whereby the appellants were convicted under Section 302/34 and 201 I.P.C. and sentenced to undergo R.I for life under Section 302/34 I.P.C. and R.I. for 7 years under Section 201 I.P.C; both the sentences were to run concurrently.

(2.) The appellants were granted bail by this Court vide order dated 06.04.1993.

(3.) During the pendency of this appeal, appellant no.1-Bodi Hansda, appellant no.2-Gupin Hansda, appellant no.3-Pradhan Hansda, appellant no.5-Diwan Hansda, appellant no.6-Lakhiram Hansda and appellant no.7-Mahadeo Hansda have expired and the appeal against them stood abated vide order dated 05.11.2018 passed by this Court.