KRISHNA SINGH Vs. STATE OF BIHAR

JUDGEMENT

(1.) These appeals are directed against the judgment & of conviction and sentence respectively dated 11th January 2001 and 16th January 2001 of the 2nd Additional Sessions Judge, Aurangabad passed in S.T.No. 711 of 1998/8 of 2000 whereby appellant Krishna Singh has been convicted under Section 302 IPC and he has been sentenced to be hanged till death. Death Reference No.1 of 2001 is for confirmation of the death sentence passed against the said convict Krishna Singh.

(2.) Each of the remaining twelve appellants stand convicted under Section 302/145 IPC, 27 of the Arms Act and 17 of the Criminal Law Amendment Act and respectively sentenced to R.I. for life, R.I. for 3 years and S.I. for 6 months.

(3.) It is relevant to mention here that earlier death reference and Criminal Appeals with same numbers aforesaid had been filed before this Court against the said judgment of conviction and order of sentence of the said trial court and the death reference and criminal appeals were decided by this Court, vide judgment dated 15th February 2002 whereby the conviction and sentence, as passed by the trial court, was set aside and the appellants were acquitted.