- (1.) Heard learned counsel for the appellants and the learned counsel for the State.
(2.) The appellants are aggrieved by the impugned Judgment of conviction dated 28.08.1996 and Order of sentence dated 31.08.1996, passed by the learned Additional Sessions Judge, Chatra, in Sessions Trial No. 121 of 1989, whereby, the appellants, have been found guilty and convicted for the offences under Sections 304-B, 201 / 34 of the Indian Penal Code. Upon hearing on the point of sentence, all the appellants have been sentenced to undergo imprisonment for life for the offence under Sections 304-B / 34 of the Indian Penal Code. However, no sentence was passed for the offence under Sections 201 / 34 of the Indian Penal Code.
(3.) It may be stated that the present appeal was also filed by the co-convicts, Bulak Mahto and Smt. Musni Devi, the parents-in law of the deceased, who were also convicted and sentenced along with these appellants, but during the pendency of this appeal, they died and accordingly, by order dated 14.06.2018, the appeal abated qua appellants Bulak Mahto and Smt. Musni Devi and their names have been deleted from the array of the appellants. The appellant Ram Sewak Dangi is the husband of the deceased, whereas, the appellants Ram Bilas Dangi and Munia Devi are the elder brother-in-law and the sister-in-law (nanad) respectively, of the deceased.;