SHEORATI DEVI Vs. STATE OF BIHAR

JUDGEMENT

(1.) Both these appeals arise out of common judgment of conviction and sentence, and, therefore, they have been heard together and are being disposed off by common Judgment.

(2.) Heard Mr. B. P. Pander, learned senior counsel appearing on behalf of the appellants and Mr. Lala Kailash Bihari Prasad, Additional Public Prosecutor appearing on behalf of the State.

(3.) Appellant-Ramjee Tiwari of Criminal Appeal No. 414 of 1992 has been convicted under S. 302 of the Indian Penal Code and S. 27 of the Arms Act and sentenced to undergo rigorous imprisonment for life and for a term of five years, respectively, whereas appellant-Sheorati Devi of Criminal Appeal No. 373 of 1992 has been convicted under Ss. 302/109 of the Indian Penal Code and sentenced to undergo rigorous imprisonment for life.