IN THE SUPREME COURT OF INDIA CRIMINAL APPELLATE JURISDICTION

CRIMINAL APPEAL NO.  643 OF 2004

RASKA HANSDA & ORS. ..... APPELLANTS

VERSUS

STATE OF JHARKHAND ..... RESPONDENT

O R D E R

We have heard the learned counsel for the parties.

We find that the appellants have already got through  

very  lightly  and  have  been  found  guilty  of  an  offence  

punishable under Section 304 Part II of the Indian Penal Code,  

1860.  We are, therefore, not inclined to interfere in the  

matter.

The appellants who are stated to be on bail be taken  

into custody forthwith to undergo the remaining part of the  

sentence.

The appeal is dismissed in the aforesaid terms.

       ..................J      [HARJIT SINGH BEDI]

    ..................J      [AFTAB ALAM]

NEW DELHI AUGUST 27, 2009