DHRUW KUMAR SINGH Vs. STATE OF BIHAR

JUDGEMENT

(1.) ALL these four appeals have been filed against the judgment and order dated 31.3.1994 passed by 5th Additional Sessions Judge, Siwan in S.T. No. 180/93. They have been heard together and are being disposed of by this common judgment.

(2.) THE appellants in Cr. Appeal Nos. 244/94, 276/94 and 305/94 have been convicted for the offence under Sections 302/34 and 302/120 - B of the Indian Penal Code and they have been sentenced to undergo imprisonment for life under each count. They have further been convicted for the offence under Section 201 of the Indian Penal Code and sentenced to undergo rigorous imprisonment for three years. The appellant in Cr. Appeal No. 285/94 has been convicted for the offences under Section 302/ 120 -B of the Indian Penal Code and sentenced to undergo imprisonment for life.

(3.) ON the aforesaid statement First Information Report was drawn, investigation was taken up and on completion of the investigation chargesheet was submitted against the four persons who had hired the Jeep and also one Kailash Kamkar at whose house they stayed in the night. On receipt of the charge -sheet in the Court cognizance was taken and the case was committed to the Court of Sessions for trial. The trial Court convicted the appellants as indicated above.