Shree Chandrashekhar - (1.) Two convicts have filed this criminal appeal challenging the judgement of their conviction under section 302/34 IPC dated 02.02.1995 and the order of sentence of R.I. for life dated 07.02.1995 in S.T. No. 193 of 1992 passed by the 2nd Additional Sessions Judge, Gumla.
(2.) During pendency of this appeal, the appellant no. 1 namely, Matisar Thakur has passed away and, accordingly, this appeal qua appellant no.1 namely, Matisar Thakur has abated.
(3.) By an order dated 07.04.1999, the appellant no. 2 namely, Ravi Thakur who is the sole surviving appellant now has been granted bail by this Court.;