Shree Chandrashekhar, J. - (1.) Criminal Appeal No. 332 of 1993 has been filed by the accused namely, Chandra Hembram and the accused Fagu Tudu and Criminal Appeal No. 338 of 1993 has been filed by the accused persons namely, Babu Ram Marandi, Dhane Hembram, Rusi Lal Murmu and Gida Hembram.
(2.) Both the criminal appeals have been filed challenging the judgment of conviction dated 25.05.1993 under section 302, 449, 323 and 451 IPC and the order of sentence dated 26.05.1993 in Sessions Case No. 505 of 1990 passed by the 6th Additional Sessions Judge, Dumka (SP).
(3.) During pendency of Criminal Appeal No. 332 of 1993 the appellant namely, Fagu Tudu has died and the appellants namely, Dhane Hembram and Gida Hembram in Criminal Appeal No. 338 of 1993 have also died during pendency of the appeal. Accordingly, Cr. Appeal No. 332 of 1993 qua appellant no.1 namely, Fagu Tudu has abated and Cr. Appeal No. 338 of 1993 qua appellants nos. 2 and 4 namely, Dhane Hembram and Gida Hembram has abated.;