BAM BAM MANJHI Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard Mrs. Bina Rani, learned amicus curiae, in Criminal Appeal No. 258 of 1987 and Mr. Ramesh Singh, earned Counsel for the appellant in Criminal Appeal No. 259 of 1987, and also Mr. Ganesh Prasad Jayaswal, learned Additional Public Prosecutor for the State of Bihar.

(2.) Both these appeals arise out of the common judgment and order of conviction and sentence, therefore, both the appeals have been heard together and are being disposed of by this common judgment.

(3.) Both these appellants, namely, Bam Bam Manjhi and Paras Rai, have been found guilty under Sections 302/34 of the Indian Penal Code, 1860 for committing murder of Sarwanand Rai, and they have been sentenced to undergo rigorous imprisonment for life.