WAZUL MIYAN Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard Mr. Prasoon Sinha, learned counsel for the appellants and Mr. Ajay Mishra, learned Additional Public Prosecutor for the State.

(2.) The appellants in this appeal have challenged the judgment of conviction and order of sentence dated 3rd of February 1994 passed by the learned 2nd Additional Sessions Judge, Sitamarhi in connection with Sessions Trial No. 229 of 1992/9 of 1993, arising out of Sitamarhi P.S. Case No. 168 of 1992.

(3.) By the aforesaid judgment dated 3rd of February, 1994, the appellants have been convicted for the offences punishable under Sec. 302 read with sec. 34 of the Indian Penal Code and sentenced to undergo rigorous imprisonment for life. The appellant no. 2 namely Dukhan Sahni has further been convicted under Ss. 307 of the Indian Penal Code and Sec. 27 of the Arms Act and sentenced to undergo rigorous imprisonment for 4 years for the offence under Sec. 307 of the Indian Penal Code and further sentenced to undergo rigorous imprisonment for two years for the offence under Sec. 27 of the Arms Act. The Trial Court, however directed that all the sentences shall run concurrently.