LALDEO YADAV Vs. STATE OF BIHAR

JUDGEMENT

(1.) BOTH these appeals arise out of the same judgment, the have been heard together and are bein disposed of by this common judgment.

(2.) APPELLANTS , Laldeo Yadav and Lalji Yadav of Cr. App. No. 401 of 1989 have been convicted under sections 307 and 148 of the Indian Penal Code and sentenced to undergo rigorous imprisonment for five years under section 307 and two years under section 148 each of the Indian Penal Code. However the sentences have been ordered to run concurrently. All the appellants of Cr. App. No. 415 of 1989 have been convicted under section 307/149 of the Indian Penal Code and Sentenced to undergo rigorous imprisonment for three years each. They have been further convicted under section 148 of the Indian Penal Code but no separate sentence has been passed.

(3.) THE prosecution in support of its case examined four witnesses including the informant P.W. 1, P.W. 2 is Rajendra Prasad, P.W. 3 is Dr. Mithilesh Kumar Sharma, who had examined the injured informant on 26.4.83 at Jehanabad Hospital and P.W. 4 is the Investigating Officer of this case.