H.C.MISHRA,J. - (1.) Heard learned counsel for the appellants and learned counsel for the State.
(2.) This appeal has abated qua the co-appellants, Bajo Mandal and Bijo Devi, who are now dead, vide order dated 3.5.2017.
(3.) The surviving appellants Karman Mandal and Muso Mandal are aggrieved by the Judgment of conviction dated 9.9.1992 and Order of sentence dated 14.9.1992, passed by the learned 1st Additional Sessions Judge, Deoghar, in Sessions Case No.59 of 1991/3 of 1991, whereby the surviving appellants, have been found guilty and convicted for the offences under Sections 304B and 201 of the Indian Penal Code. Upon hearing on the point of sentence, the appellants were sentenced to undergo imprisonment for life for the offence under Section 304B of the I.P.C., but no separate sentence was passed for the offence under Section 201 of the Indian Penal Code.;