NAVO NATH MISHRA Vs. STATE OF BIHAR

JUDGEMENT

(1.) BOTH these appeals, arising out of the same judgment and order dated 22.8.1987 passed by llnd Additional Sessions Judge, Muzaffarpur in Sessions Trial No. 182 of 1983, have been heard together and are being disposed of by this common judgment.

(2.) ALL the appellants have been convicted and sentenced to undergo imprisonment for life under Section 396, Indian Penal Code.

(3.) ON the basis of Fardbayan (Exhibit -6) of informant, formal first information report (Exhibit -4) was drawn against all the appellants and co -accused Dahaur Jha under Section 396, Indian Penal Code. After investigation, police submitted chargesheet under Sections 147, 148, 149, 302, 323, 324, 380, 352 and 307, Indian Penal Code against all the appellants. Taking cognizance, the case was committed to the Court of Session where charge under Section 396, Indian Penal Code was framed against all the appellants and the appellants were put on trial because they denied the charge. After trial, all the appellants were found guilty under Section 396, Indian Penal Code and they were accordingly, convicted and sentenced to undergo imprisonment for life.