Jharkhand High Court
Tika Ram Mahto & Ors vs The State Of Jharkhand & Anr. ... ... ... on 16 December, 2022
Author: Shree Chandrashekhar
Bench: Shree Chandrashekhar
IN THE HIGH COURT OF JHARKHAND AT RANCHI
(Criminal Revisional Jurisdiction)
Criminal Revision No. 220 of 2015
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Tika Ram Mahto & Ors. ... ... Petitioners Versus The State of Jharkhand & Anr. ... ... Opposite Parties CORAM: HON'BLE MR. JUSTICE SHREE CHANDRASHEKHAR
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For the Petitioners : Mr. Niranjan Singh, Advocate Mrs. Rajni Singh, Amicus For the State : Mrs. Nehala Sharmin, Spl.PP
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Order No. 11/ Dated: 16th December 2022 I.A. No. 11606 of 2022 This application has been filed on behalf of the petitioner nos.2 and 8.
The reason why this application has been filed is that during pendency of the present revision petition Gurudayal Mahto and Ganesh Mahto have passed away.
Along with this application, copies of death certificates of the petitioner nos.2 and 8 have been produced.
The petitioners have been convicted and sentenced to RI for two years each for the offence under section 147/149 and 506 of the Indian Penal Code, one year for the offence under section 323/149 of the Indian Penal Code, SI for one month for the offence under section 341/149 of the Indian Penal Code, SI for three months for the offence under section 447/149 of the Indian Penal Code, SI for three months for the offence under sections 3 & 5 of the Witch Craft Act, SI for six months for the offence under section 4 of the Witch Craft Act and SI for one year for the offence under section 6 of the Witch Craft Act.
Apparently, no punishment in the form of fine has been imposed upon the appellants.
Accordingly, I.A. No. 11606 of 2022 is allowed. Let names of the petitioner nos.2 and 8 be struck-off from the array of parties.
Let necessary correction be done by the learned counsel for the petitioners during the course of the day, with red ink.
Post this matter on 20th January 2023.
(Shree Chandrashekhar, J.) R.K.