BABU LAL SAH Vs. STATE OF BIHAR

JUDGEMENT

(1.) BOTH these apeals are directed against the same judgment and order dated 07.12.1987 passed by IIIrd Additional Sessions Judge, Muzaffarpur in Sessions Trial No. 40 of 1982, therefore, they have been heard together and are being disposed of by this common judgment.

(2.) LAKHENDRA Choudhary @ Lakhindra Choudhary, Appellant of criminal appeal No. 626 of 1987 has been convicted and sentenced to undergo rigorous imprisonment for life under Section 302, Indian Penal Code and Appellant Babu Lal Sah, Appellant of criminal appeal No. 606 of 1987 has been convicted and sentenced to undergo rigorous imprisonment for life under Section 302 read with Section 34, Indian Penal Code.

(3.) THE case of Appellants before the Court below, as it appears from the trend of cross -examination of prosecution witnesses, is complete denial of charges and their false implication in this case on account of enmity.