OMPRAKASH SAHNI Vs. JAI SHANKAR CHAUDHARY

JUDGEMENT

(1.) These appeals are at the instance of the original first informant (brother of the deceased) and are directed against a common order passed by the High Court of Judicature at Patna in Criminal Appeal (DB) No. 322 of 2021 and Criminal Appeal (DB) No. 411 of 2021 respectively by which, the High Court suspended the substantive order of sentence of life imprisonment imposed by the Trial Court on the respondent Nos. 1, 3 and 4 respectively herein (convicts) and ordered their release on bail pending the final disposal of the two criminal appeals referred to above.

(2.) It appears from the materials on record that the respondents Nos. 1, 3 and 4 respectively herein along with six other co-accused were put to trial in the Court of Additional Sessions Judge-VII, Vaishali, Hajipur, District: Vaishali at Hajipur (Bihar) in Sessions Trial No. 280/2019 for the offences punishable under Ss. 302, 120-B, 506 respectively read with Sec. 34 of the Indian Penal Code, 1860 (for short, 'the IPC') and Sec. 27 of the Arms Act, 1959 (for short, 'the 1959 Act')

(3.) The three respondents herein, namely, Jai Shankar Chaudhary, Abhay Kumar and Ram Babu respectively were held guilty by the Trial Court, of the offence of murder of the brother of the appellant herein, namely, Manish Kumar. The other co-accused were ordered to be acquitted.