RAMJI RAI Vs. STATE OF BIHAR

JUDGEMENT

(1.) The 1st Additional Sessions Judge, Motihari, East Champaran District, State of Bihar by his judgment dated 28th of July, 1992 delivered in Sessions Trial No. 180/29 of 1991 convicted 21 persons, for the offences punishable under Ss. 302, 302/149, 148, 324, 380, 307/149 and punished them as follows :

(2.) All the above 14 accused were further found guilty of offence under S. 148, IPC and among them Banka Rai, Durbal Rai, Bacha Rai, Chhota Rai and Krishna Rai were also found guilty of offence under S. 307 read with S. 149, IPC. Accused Ramprit Rai, Krishna Rai and Banka Rai were convicted for offence under S. 324, IPC and accused Ramprit Rai was further convicted under S. 380, IPC but in view of the capital sentence or life imprisonment awarded on them, separate sentences on the above counts were not awarded.

(3.) Among the rest of the accused, namely, Jamadar Rai, Nathuni Rai, Darshan Rai, Laxman Mahto, Bishnudeo Mahto and Ramjeet Rai were convicted under S. 148, IPC and were sentenced to undergo three years rigorous imprisonment on that count. Accused Jamadar Rai, Nathuni Rai and Darshan Rai were further convicted under S. 380, IPC and they were sentenced to undergo rigorous imprisonment for three years each. Lastly, accused Hira Rai was convicted for offence under S. 147, IPC and sentenced to undergo rigorous imprisonment for two years. The sentences passed on different counts were directed to run concurrently. The trial Court acquitted 10 other accused persons giving them the benefit of doubt.