JAUHAR MANSURI; SOBRATI MANSURI Vs. STATE OF BIHAR

JUDGEMENT

(1.) Cr. Appeal Nos. 39 of 1994R and 44 of 1994R, which arise out of the common judgment, have been heard together and are being disposed of by this common judgment.

(2.) All the appellants have been convicted tinder Section 302, read with Section 34, IPC on the charge of committing the murder of Ashim Mansuri, the brother of the informant, in furtherance of their common intention, and have been sentenced to life imprisonment by judgment dated 14.2.1994 and order of sentence dated 18.2.1994 in ST No.475/92 rendered by Sri Srikrishna Murari, the then 6th, Addl. Judicial Commissioner, Ranchi.

(3.) Briefly stated, the prosecution case as made out in the fardbeyan (Ext. 2) is as under :