RAJESHWAR SINGH AND ORS Vs. STATE OF BIHAR

JUDGEMENT

(1.) The two appeals have been filed by the Appellants against the judgment and order dated 09.06.1989 passed by the 3rd Additional Sessions Judge, Sitamarhi in Sessions Trial No. 11 of 1987. By the said judgment and order the three Appellants of Cr. Appl. (DB) No. 258 of 1989 have been variously convicted under Section 302 read with Section 34 of the Indian Penal Code thereof. The Appellant, Rajeshwar Singh @ Rajeshwar Prasad Singh has been convicted under Section 302/109 of the Indian Penal Code. The other two Appellants, namely, Sanjay Singh and Ajay Singh have been convicted under Section 302 read with Section 34 of the Indian Penal Code. All three of them have been ordered to undergo rigorous imprisonment for life. In so far as Cr. Appl. (DB) No. 310 of 1989 is concerned, it has been preferred by Anand Singh, who has in the same trial been convicted under Section 302 read with Section 324 of the Indian Penal Code, and has been sentenced to undergo rigorous imprisonment for life under Section 302 I.P.C. No separate sentence for offence under Section 324 of the Indian Penal Code has been passed.

(2.) In course of hearing before this Court, on behalf of the informant learned Counsel entered appearance. We permitted him to assist the learned Counsel for the State.

(3.) Heard the parties.