MUNNI DEVI Vs. STATE OF BIHAR

JUDGEMENT

(1.) THESE two appeals have been filed against the judgment dated 2nd August, 95 passed by V Additional Judicial Commissioner, Ranchi in Sessions Trial No. 653/95. These appeals are disposed of by this common judgment.

(2.) BY the aforesaid judgment all the three appellants have been convicted under Sections 302/34 IPC and sentenced to undergo R. I. for life.

(3.) THE appellants in defence denied the charges levelled against them and took a plea of false implication in this case.