Shree Chandrashekhar, J. - (1.) This criminal appeal was filed on behalf of three appellants; two have passed away and, accordingly, the appeal on their behalf has abated.
(2.) The sole surviving appellant namely, Sudarshan Sahu, husband of the victim-Yashoda Devi, has challenged the judgment of his conviction under section 307 and 498-A IPC and the order of sentence, both dated 03.12.1993 passed by the Additional Judicial Commissioner-VII, Ranchi in S.T. No. 367 of 1992.
(3.) By the order of sentence, the appellant no. 3 namely, Sudarshan Sahu has been awarded punishment of R.I for life for the offence punishable under section 307 IPC and R.I for three years for the offence punishable under section 498-A IPC; both the sentences are directed to run concurrently.;