UMESH YADAV Vs. STATE OF BIHAR

JUDGEMENT

(1.) The present appeal arises from the judgment [dtd. 14/12/2017] of the High Court [High Court of Judicature at Patna] in Criminal Appeal (DB) No. 374 of 1993.

(2.) The Trial Court [Additional Sessions Judge I, Gaya] convicted eight accused persons for offences punishable under Ss. 302/149 and 323/149 of the Indian Penal Code, 1860 and sentenced them to undergo Rigorous Imprisonment for life.

(3.) All eight accused persons challenged their conviction and sentence by filing Criminal Appeal No.374 of 1993 before the High Court. The appeal qua Genda Pandit, Kauleshwar Pandit and Ramji Yadav abated as they died during the pendency of the appeal. The High Court confirmed the conviction and sentence imposed by the Trial Court and dismissed the appeal vide the impugned order.