SUSHIL HEMBROM Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) These three criminal appeals; Cr. Appeal (D.B.) No. 106 of 2002 on behalf of the appellants, namely, Sushil Hembrom, Dangur Korah, Mahendra Korah, Manoj Kumar Korah, Chinta Korah, Ram Lal Korah, Cr. Appeal (D.B.) No. 107 of 2002 by Ponde Ram Kora @ Ponde Ram Hembrom, Purushottam Hembrom and Cr. Appeal (D.B.) No. 134 of 2002 by Ravindra Purty, arise out of a common judgment of conviction under sections 147 and 302/34 IPC and under sections 3 and 5 of the Explosive Substance Act passed against the appellants and Budhan Singh Korah in Sessions Trial No. 361 of 1999.

(2.) In Cr. Appeal (D.B.) No. 106 of 2002, the appellant, namely, Dangur Korah and in Cr. Appeal (D.B.) No. 107 of 2002, the appellant, namely, Purushottam Hembrom have died during pendency of these criminal appeals. Sri Arun Kr. Pandey, the learned APP submits that an affidavit on death of the appellants, namely, Dangur Korah and Purushottam Hembrom has been filed and their death certificates have also been brought on record.

(3.) There is no application on behalf of the legal heirs and successors of the appellants, namely, Dangur Korah and Purushottam Hembrom for their substitution in their place.