BIKRAM TIWARI Vs. STATE OF BIHAR

JUDGEMENT

(1.) ALL four appellants have been convicted under Section 302/34 of the Indian Penal Code by judgment and order passed by Shashi Kumar Chaudhary, 3

(2.) RD Additional Sessions Judge, East Champaran at Motihari in Session Trial No. 134 of 1985/221 of 1988 and sentenced to under go rigorous imprisonment for life. Appellant Nos. 1, 2 and 3 are sons of appellant No. 4 Uday Tiwari.

(3.) A police case vide Paharpur P.S. Case No. 18 of 1983 was registered against the appellants under Sections 147, 148, 149 and 302 of the Indian Penal Code. The Investigating Officer (P.W.10) on completion of investigation submitted chargesheet. The case was committed to the court of Sessions for trial. Charge was framed against the accused persons under Section 302/34 of the Indian Penal Code.