- (1.) Heard the learned Counsel for the appellant and the learned Counsel for the State.
(2.) The appellant Newani Roy is reported to be dead and his death certificate has also been brought on record. Accordingly, the appeal abates as against appellant No.2-Newani Roy.
(3.) The appellant Ravan Roy is aggrieved by the Judgment of conviction dated 27.11.1992 and Order of sentence dated 30.11.1992 passed by the learned 3rd Addl. Sessions Judge, Dumka, in S.C. No.154 of 1989, whereby the appellant has been convicted for the offence under Sections 147/458/325/326 and 302 of the Indian Penal Code and has been found guilty for the same. Upon hearing on the point of sentence the appellant has been sentenced to undergo R.I. for life for the offence under Section 302 of the I.P.C., R.I. for seven years for the offence under Section 458 of the I.P.C., R.I. for five years for the offence under Section 326 of the I.P.C., R.I. for two years for the offence under Section 325 of the I.P.C. and R.I. for one year for the offence under Section 147 of the I.P.C., and all the sentences were directed to run concurrently.;