STATE OF BIHAR Vs. BRAHMDEO PRASAD

JUDGEMENT

(1.) This appeal by special leave is directed against the judgment of the Patna High Court dated 13-3-1973 acquitting the respondents of the charges framed against them.

(2.) The respondents were convicted by the 3rd Additional Sessions Judge, Patna under S. 302/149 Indian Penal Code and also other Sections of I. P. C. As the Sessions Judge had sentenced Brahmdeo Prasad and Hair Lal Prasad to death, a reference was made to the High Court for the confirmation of the sentence of death.

(3.) The facts of the case have been detailed in the judgment of the High Court and it is not necessary to repeat the same.