PRAKASH Vs. STATE OF BIHAR

JUDGEMENT

(1.) These four appeals arise out of the same judgment. Hence, they are being heard together and are being disposed of by this common judgment. In Criminal Appeal No. 201/2005, Prakash @ Prakash Mahto, Nato Mahto @ Ashok Kumar Mahto, Chhotelal Mahto and Suraji Mahto @ Suraj Mahto are the appellants. They have been convicted to undergo rigorous imprisonment for life under Sections 302/ 149 of the Penal Code.

(2.) In Criminal Appeal No. 222/2005, Bijoy Mahto, Anup Lai Mahto, Chokar Mahto and Chhanguri Mahto are the appellants. Out of the four appellants, Chokar Mahto and Chhanguri have been convicted under Section 302 of the Penal Code and sentenced to undergo rigorous imprisonment for life, whereas the other appellants have been convicted under Sections 302/ 149 of the Penal Code and sentenced to undergo rigorous imprisonment for life.

(3.) In Criminal Appeal No. 261/2005, Murlidhar Mahto @ Mahilal Mahto is the sole appellant who has been convicted under Section 302 of the Penal Code and sentenced to undergo rigorous imprisonment for life.