CHHEDI SINGH Vs. STATE OF BIHAR

JUDGEMENT

(1.) All the aforesaid three appeals arise out of the judgment of conviction and sentence dated 30th March, 2007 passed in Sessions Trial No. 674 of 2002 and, as such, all the aforesaid three appeals were heard together and are being disposed of by this common Judgment.

(2.) Appellant Mahesh Prasad Singh (in Cr. Appeal No. 550 of 2007) was convicted in Sessions Trial No. 674 of 2002 by Sri Om Prakash Sinha-II, Addl. District & Sessions Judge, F.T.C.V, Munger for the offence under Sections 302 and 307/34 of the Indian Penal Code. Under Section 302 of the Indian Penal Code, Appellant Mahesh Prasad Singh was sentenced to undergo rigorous imprisonment for life and under Section 307/34 of the Indian Penal Code, he was sentenced to under rigorous imprisonment for five years. Both the sentences were directed to run concurrently.

(3.) Appellant Chhotu @ Manohar Kumar @ Manohar Kumar (in Cr. Appeal No. 502 of 2007) was convicted in the same trial i.e. Sessions Trial No. 674 of 2002 under Section 302 /34 and under Section 307 of the Indian Penal Code and sentenced to undergo rigorous imprisonment for life for the offence under Section 302/34 of the Indian Penal Code and was sentenced to undergo rigorous imprisonment for five years under Section 307 of the Indian Penal Code. Both the sentences were directed to run concurrently.