CHANDRASHEKHAR,J. - (1.) Four persons, namely, Jhari Munda, Rabibari Munda, Paresh Munda and Jailal Munda have been named as accused by Prahlad Munda in his fard-beyan which was recorded on 29.08.1996. On the basis of statement of the informant, Baharagora P.S. Case No.65 of 1996 was registered against the appellants under section 302/34 of the Indian Penal Code.
(2.) The appellants have faced the trial on the charge under section 302/34 of the Indian Penal Code for committing murder of Ramdhan Munda in the intervening night of 28/29.08.1996. In Sessions Trial No.633 of 2001, the appellants have been convicted and sentenced to R.I for life under section 302/34 of the Indian Penal Code.
(3.) During pendency of this criminal appeal, the appellant, namely, Jhari Munda has died and, accordingly, vide order dated 25.11.2019 this appeal qua the appellant, namely, Jhari Munda has abated.;