MANIRUDDIN ANSARI Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) These criminal appeals; Cr. Appeal (D.B.) No. 698 of 2012 by Maniruddin Ansari @ Maniruddin Mian @ Ansari, Cr. Appeal (D.B.) No. 387 of 2012 by Gangadhar Mandal, Cr. Appeal (D.B.) No. 389 of 2012 by Ishak Ansari and Cr. Appeal (D.B.) No. 391 of 2012 by Ainul Ansari and Qayum Ansari, have been filed challenging the judgment of conviction dated 19.03.2012 and the order of sentence dated 23.03.2012 passed against the appellants in Sessions Trial No. 20/93.

(2.) The appellants along with Yashin Mian were charged under section 148 IPC. The appellants, namely, Ainul Ansari, Md. Ishak and Qayum Ansari along with Yashin Mian were charged under section 302/149 IPC whereas the appellant, namely, Maniruddin Ansari has been charged under section 302/34 IPC. Maniruddin Ansari has also been charged under sections 3 and 5 of the Explosive Substance Act, 1908.

(3.) During the trial, the accused Yashin Mian has died and, accordingly, trial against him has abated.