HARI MAHTO Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Both the criminal appeals arise out of the common judgment of conviction under section 304B/34 IPC and section 201/34 IPC and the order of sentence of RI for life for the offence under section 304B/34 IPC and RI for 3 years and fine of Rs.3,000/- under section 201 IPC passed against the appellants in Sessions Trial No.67 of 2006.

(2.) Criminal Appeal (DB) No.1065 of 2010 has been preferred by the appellant- Hari Mahto, who is husband of the victim lady namely, Yashoda Devi and Criminal Appeal (D.B.) No. 412 of 2010 has been preferred by the appellants namely, Chetlal Mahto-father-in-law, Maheshwari Devi-mother-in-law and Sita Ram Mahto who is younger brother-in-law of Yashoda Devi.

(3.) During pendency of these criminal appeals, the appellant namely, Chetlal Mahto has died and, accordingly, by an order dated 13.03.2019 passed in I.A. No.1612 of 2019 in Criminal Appeal (D.B.) No. 412 of 2010, the appeal qua the appellant- Chetlal Mahto has abated.