SOME BESRA Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) The convicts, namely, Raska Besra, Hopna Besra and Some Besra have challenged the judgment of conviction dated 08.01.2002 and the order of sentence dated 10.01.2002 passed in Sessions Case No. 221 of 1994.

(2.) The appellants have been convicted under section 302/34 IPC and sentenced to R.I. for life; the appellant no. 1, namely, Hopna Besra was further convicted under section 307 IPC and sentenced to R.I. for 5 years.

(3.) During the pendency of this criminal appeal, the appellant no. 1, namely, Hopna Besra and the appellant no. 3, namely, Raska Besra have died and Cr. Appeal (DB) No. 92 of 2002 qua the appellant no. 1, namely, Hopna Besra and the appellant no 3, namely, Raska Besra has abated.