CHANDESHWARYADAV Vs. STATE OF BIHAR

JUDGEMENT

(1.) BOTH these Criminal Appeals arise out of the same judgment and order of conviction and sentence passed by the Additional Sessions Judge I, Barh in Sessions Trial No. 331 of 1994. Therefore, both these Criminal Appeals are disposed of by this common judgment.

(2.) APPELLANT Chandeshwar Yadav has been convicted for the offence under Sections 302/34 of the Indian Penal Code and sentenced to undergo R.I. for life. Appellant Lakhan Yadav has been convicted for the offences under Sections 302/34 of the Indian Penal Code and 27 of the Arms Act and sentenced to undergo R.I. for life under Sections 302/34 of the Indian Penal Code and to undergo R.I. for three years under Section 27 of the Arms Act. Both the sentences are to run concurrently.

(3.) THE fardbeyan of the informant Jamindar Gope was recorded on the same day at 8.15 P.M. at Barh Hospital by A.S.I. Alakhdeo Singh of Barh Police Station and on the basis of the fardbeyan the formal F.I.R. was drawn. After investigation police submitted charge sheet in the case.