AMRESH KUMAR SINGH Vs. STATE OF BIHAR

JUDGEMENT

(1.) THESE three appeals arise out of the common judgment of conviction and sentence passed on 19th August, 1987 by the Sessions Judge, Aurangabad under Sections 302/148/147 of the Indian Penal Code and Section 27 of the Arms Act. Hence, all the appeals were heard together and are being disposed of by this common judgment.

(2.) THE Appellants, Amresh Kumar Singh, Sunder Kahar, Surendra Singh, Kapil Singh @ Kapildeo Singh and Ramswarup Singh have been convicted and sentenced to undergo rigorous imprisonment for three years under Section 148 I.P.C. The Appellants, Rameshwar Prasad Singh, Yamuna Singh and Hari Singh have been convicted and sentenced to undergo rigorous imprisonment for two years under Section 147 I.P.C. The Appellants, Kapildeo Singh and Ramswarup Singh have further been convicted and sentenced to undergo rigorous imprisonment for three years under Section 27 of the Arms Act. The Appellants, Kapildeo Singh and Ram Swarup Singh have again been convicted and sentenced to undergo rigorous imprisonment for life under Section 302 of the Indian Penal Code. All the sentences have been ordered to run concurrently.

(3.) THE motive behind the occurrence has been alleged that one year ago the she buffaloes of Madan Singh had entered in the field of the Appellant, Kapil Singh as a result of which Kapil Singh and Ramswarup Singh had quarelled with Madan Singh and threatened him to take revenge.