KAILASH SINGH Vs. STATE OF BIHAR

JUDGEMENT

(1.) HEARD. Appellants have been convicted under Sections 307 and 149 of the Indian Penal Code and sentenced to rigorous imprisonment for seven years as also under Section 27 of the Arms Act but no separate sentence has been passed in this regard by the 6th Additional Sessions Judge, Bhagalpur, in Sessions Case No. 74 of 1990/Trial No. 80 of 1990 by a Judgment dated 1/4.6.1994.

(2.) THE prosecution case is that on 12.9.1988 while the Informant's younger brother was working in the paddy fields, the accused persons came there variously armed and fired at them on account of which the Informant's brother Ramdeo Singh and he himself were injured. The reason for the occurrence was that the Informant's younger brother had deposed against the accused persons and, therefore, they were sought to be eliminated.