- (1.) It is submitted that the appellant No. -3 Illias Uraon @ Allias Lakra died on 18.10.1994, during pendency of this appeal. The death certificate of the appellant has been brought on record by filing supplementary affidavit. In view of the death certificate, this appeal abates as against appellant No. 3.
(2.) Heard learned counsel for remaining appellants and learned counsel for the State.
(3.) The appellants are aggrieved by the Judgment of conviction dated 24.07.1992 and order of sentence dated 25.07.1992 passed by learned 2nd Additional Sessions Judge, Palamau, whereby the appellant Tanis Uraon @ Tanis Lakra has been found guilty for the offence under Sections 302 and 307 of the Indian Penal Code and Section 27 of the Arms Act and the other appellants have been found guilty for the offence under Sections 302, 307/34 of the Indian Penal Code. Upon hearing on the point of sentence, the appellants have been sentenced to undergo imprisonment for life under Section 302 of the Indian Penal Code. No separate sentence has been passed for the offence under Section 307 of the Indian Penal Code and Section 27 of the Arms Act.;