SACHIDANAND SINGH @ CHUNMUN Vs. STATE OF BIHAR

JUDGEMENT

(1.) When these batch of appeals were taken up for hearing, no one appeared in Cr. Appl. (DB) No.168 of 1989, Ramchela Yadav @ Ramchela Singh Yadav v. State of Bihar. Under such circumstances, we requested Mr. Pravin Kumar, Advocate who was present in the Court to assist us in the matter. He accepted the assignment and paper book was given.

(2.) We have heard the learned counsel for the appellants including the amicus curiae, the learned Additional Public Prosecutor and perused the records.

(3.) This batch of appeals is against the judgment of conviction and sentence as passed by the 8th Additional Session Judge, Sasaram in Sessions Trial No.81/46 of 1988 dated 27th February, 1989. By the said judgment the three appellants who have respectively filed three separate appeals have convicted under Section 302/34 of the Indian Penal Code and sentenced to life imprisonment.