NAND MUKHIYA Vs. STATE OF BIHAR

JUDGEMENT

(1.) These two appeals have been preferred by the convicted accused persons in Sessions Trial No. 54/83 of 7/85 decided by the 1st Additional Sessions Judge, Sitamarhi by judgment and order, dated 20th December, 1986.

(2.) In the said Sessions case there were fifteen accused persons, who were charged and tried for the offences punishable under Sections 147, 148, 447, 302 and 302/149, IPC.

(3.) In Cr. App. No. 14/87, the appellants Nand Mukhiya and Pragash Mukhiya are the sons of Girbal Mukhiya. Both the appellants have been convicted under Section 302, IPC and sentenced to imprisonment for life. They have also been convicted under Section 148, IPC and have been sentenced to three years imprisonment. They have been further convicted under Section 447, IPC and sentenced to three months imprisonment.