SHREE CHANDRASHEKHAR,J. - (1.) The appellant, namely, Lakhan Pattar Munda and Budhu Pattar Munda were sentenced to RI for one year under section 323 of the Indian Penal Code and appellant Shibu Pattar Munda was sentenced to RI for life under section 302 of the Indian Penal Code. The appellants were released on bail vide order dated 04.02.2008. The appellant, namely, Lakhan Pattar Munda has served the sentence in the meantime.
(2.) During pendency of this criminal appeal, the appellant no. 1, namely, Budhu Pattar Munda has passed away and accordingly Cr. Appeal (DB) No. 512 of 2001 qua the appellant no. 1, namely, Budhu Pattar Munda has abated vide order dated 18.07.2019.
(3.) Vide order dated 26.06.2019, Mr. Amrendra Pradhan, the learned counsel was appointed as Amicus to argue this criminal appeal.;