BABU RAM TIWARY Vs. STATE OF BIHAR

JUDGEMENT

(1.) All the three appeals arise out of the same judgment of conviction and sentence and as such all the three appeals were heard together and are being disposed of by this common judgment.

(2.) The aforesaid appeals have been preferred against judgment and conviction dated 31.7.2003 passed in Sessions Trial No. 432/1986/513 of 2001 by Shri Nirmalesh Chandra Lala (Ad-hoc Sessions Judge), Presiding Officer, Additional Court No. 2, Patna.

(3.) The Appellant Bijendra Singh in Cr. Appeal No. 368 of 2003 was convicted under Sections 302, 307 and 201 of the Indian Penal Code and was sentenced to undergo rigorous imprisonment for life for the offence under Section 302 of the Indian Penal Code, rigorous imprisonment for five years for the offence under Section 307, rigorous imprisonment for five years under Section 307/34 of the Indian Penal Code and rigorous imprisonment for two years under Section 201 of the Indian Penal Code. It was directed that sentence would run concurrently.