MANAGER RAI Vs. STATE OF BIHAR

JUDGEMENT

(1.) ABOVE noted all the four appeals being preferred by the above named appellants have arisen out of common judgment of conviction and order of sentence dated 16.10.2005 and 29.10.2005 respectively passed in Sessions Trial No. 20 of 1987 by the Presiding Officer of Fast Track Court No.1, Gopalganj have been heard together and are being disposed of by this common judgment.

(2.) APPELLANTS Amla Pathak and Dhrup Pathak have been convicted for the offence under Section 302 IPC and under Section 27 of the Arms Act and they have been sentenced to undergo imprisonment for life u/s 302 IPC and rigorous imprisonment for 2 years u/s 27 of the Arms Act. Appellants Manager Rai, Bhajan Chaudhary, Bhagwati Rai, Umesh Rai, Deomuni Chaudhary and Arbind Kumar Pathak have been convicted for the offences under Sections 302/34 IPC and under Section 27 of the Arms Act and they have been sentenced to undergo rigorous imprisonment for life under Sections 302/34 IPC and rigorous imprisonment for 2 years u/s 27 of the Arms Act. All the sentenced were ordered to run concurrently.

(3.) NOW it has to be seen here as to whether the prosecution has been able to prove its case beyond the shadow of all reasonable doubts or not.