Shree Chandrashekhar - (1.) Eight appellants have challenged the judgment of their conviction dated 08.06.1994 under section 302/34, 120B and 201 IPC and the order of sentence dated 09.06.1994 of R.I for life for the offence under section 302/34 IPC in Sessions Case No. 82 of 1992 passed by the 3rd Additional Sessions Judge, Deoghar; separate sentences for the offence under section 120B IPC and under section 201 IPC have not been passed.
(2.) By an order dated 07.07.1994 all the appellants were granted bail by this Court.
(3.) During pendency of this criminal appeal, the appellant no. 1 namely, Lakhi Mahto, appellant no. 2 namely, Laloo Mahto, appellant no. 3 namely, Arjun Mahto and appellant no. 7 namely, Bharat Mahto have passed away and, accordingly, the criminal appeal qua the appellant nos. 1, 2, 3 and 7 has abated.;